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

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan Land Development Corporation Rules, 1977

(1)The notice required to be given under sub-section (1) of Section 23 of the Act, shall be in Form No. 1. the period of which shall not be less than 1 month before the date of entering upon the land.