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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(5) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970

(5)Separate list of applicants whose applications have been accepted or rejected shall be affixed on the Notice Board of the Allotting Authority on the same day the order is passed in respect thereto and such publication shall be deemed to be sufficient notice of the order to the applicant for all purposes; Provided that the Allotting Authority shall not proceed to execute his orders of acceptance until the expiry of 15 days from the date of publication of the said lists.