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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Rajasthan - Subsection

Section 36A(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(3)Whether or not the application is contested. such person shall submit to the Sub-Divisional Officer a detailed statement in the prescribed form and in the prescribed manner of his claim for compensation on account of the acquisition of such right to Nalbat.