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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1)(b) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(b)publish, in accordance with the provisions of Section 61 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956) a notice in Form VIII (Form VIII) inviting objections, if any, and claims from co-sharers, if any, and if any such objections are received, the Collector shall after giving an opportunity of being heard to the intermediary and the persons who have filed the objections or claims, pass order thereon;