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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(3) in The Rajasthan District Boards Act, 1954

(3)In cases in which compensation is claimed in respect of land, the Collector and the District Judge shall, as far as may be, observe the procedure prescribed by the said law for proceedings in respect of compensation for the acquisition of land acquired for public purposes.