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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in The Rajasthan Lands Special Irrigation Charges Rules, 1954

(1)Every summons, notice, order or requisition which, under the Act or these Rules is required to be served on, or issued, delivered or communicated to any person, shall be so served issued, delivered or communicated (as the case may be) as hereinafter provided.