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[Cites 0, Cited by 0] [Section 52A] [Entire Act]

State of Rajasthan - Subsection

Section 52A(2) in Rajasthan Stamp Act 1998

(2)If the Collector is satisfied with the ground specified in the application made under sub-Section (1), he shall reopen the ex-parte order and after hearing the aggrieved i person may pass such order as he may think proper in the circumstances of the matter within three months from the date of receipt of the application under sub-Section (1).]