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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(2)If such a statement in respect of any estate is not received by the Collector within the period specified in the notice issued under rule 3, the Collector shall immediately proceed to prepare the statement himself and make such further enquiry as may be necessary.