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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in Rajasthan Land Revenue Act 1956

(1)The control of all non-judicial matters connected with revenue in the State, other than matters connected with settlement, is vested in the State Government and the control of all judicial matters and of all matters connected with settlement is vested in the Board.