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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(1)Any interested party may apply within ninety days from the date of the communication of the order of the Chief Commissioner, Judicial Commissioner or the Compensation Commissioner as the case may be for the review of the order passed by himself or his predecessor under Section 81.