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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(2)It may be noted that if the statement is not duly submitted as stated in para 1 above, proceedings shall be taken under sub-section (3) of section 7 of the said Act to determine the rent without waiting further for the statement.