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State of Rajasthan - Section

Section 23 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

23. State Government to be a party.

- The State Government shall be, and be deemed to be, a party in every proceeding under this Act before the Compensation Commissioner or the Board, and every notice to be served, or intended to be served, on the State Government may be served on the Collector.