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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(2)Notice to Government shall be served on the Revenue Secretary to the Government in the manner provided for the service of summons on a defendant in a suit under the Code of Civil Procedure, 1908 (Central Act V of 1908).