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[Cites 0, Cited by 0] [Section 42E] [Entire Act]

State of Rajasthan - Subsection

Section 42E(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(1)The Tehsildar shall issue notice to the Zamindar and Biswedar for taking delivery of bonds and cash on an appointed date at least two weeks after the date of issue of such notice. The notice shall be in Forms 16 and 16-A.