Section 7(2A) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(2A)[ A copy of the statement prepared under sub-rule (2) shall be sent to the Regional Settlement Commissioner-cum-Custodian of Evacuee Property for bis information and for preferring such objections as he may consider necessary, within a period of one month of the receipt by him of such copy.] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]
