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State of Rajasthan - Section

Section 51 in Rajasthan Land Revenue Act 1956

51. Place for holding Court or making inquiries.

(1)Every officer appointed under Chapter III may subject to the provisions contained in section 20-A hold court and make an inquiry at any place within the local limits of his jurisdiction.
(2)Except for reasons to be recorded in writing, no such officer shall hear or inquire into any case at any place outside such limits.