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[Cites 0, Cited by 2] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(2)A copy of an order made under sub-section (1) shall be served upon the Government, the jagirdars and every other interested person and the jagir Commissioner shall after giving the Government, the jagirdar and any such interested person a reasonable opportunity of being heard in the matter, make a final order.