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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan Lands Summary Settlement Act, 1953

(1)The State Government may by notification direct in respect of any area of land that, pending the undertaking or completion of regular settlement therein, a summary settlement of unsettled lands and holdings thereof shall be made forthwith in the prescribed manner.