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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Rules, 1966

(1)Where any person on whom a notice or order under this Act has been served desired to be heard through his representative, he should authorise such representative in writing.