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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(2)The Collector, before he passes orders on this list under sub-section (2) of Section 7, shall publish the list in the village or villages where the property mentioned in the list is situated and allow a month’s time for filing objections, if any.