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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(1)The Statement of Claim shall be filed in duplicate in the office of the Compensation Officer personally by the Intermediary or his duly authorised Agent within the period specified in Section 12.