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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(2)Every question referred to in section 3 of the Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955 shall be inquired into and decided by a Revenue officer or court declared by the provisions of the said Act competent to do so.