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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(4) in Rajasthan Land Pooling Schemes Act, 2016

(4)Where a decree of civil court referred to in sub-section (3) is passed after final scheme has been sanctioned by the State Government, the final scheme shall he deemed to have been suitably modified by reason of such decree.