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State of Rajasthan - Section

Section 4 in Rajasthan Pensions Act, 1958

4. Claims to be made to Collector or other authorised officer.

-Any person having a claim relating to any such pension or grant may prefer such claim to the Collector of the district or other officer authorised in this behalf by the State Government; and such Collector or other officer shall dispose of such claim in accordance with such rules as the State Government may from time to time prescribe in this behalf.