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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(3) in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957

(3)If the claim is not so proved, the Settlement Officer shall proceed to make the settlement of it with the person entitled to such settlement.Rules to give effect to the provisions of Section 150