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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(2)Every such person shall within thirty days from the vesting of land in the State Government or within such extended time as may be allowed by the Authorised Officer submit to the Authorised Officer a detailed statement of claim for the amount of acquisition in such form as may be prescribed.