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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Rajasthan - Subsection

Section 223(1) in Rajasthan Land Revenue Act 1956

(1)The provisions of this chapter shall not apply to the division of an estate between its holder and the State Government and whenever such division becomes necessary, it shall be made by the CollectorProvided that the Collector's proposals shall be submitted to the State Government through the Board for approval.