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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Rajasthan - Subsection

Section 180(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)In making the report required by rule 125 (a) the Collector shall report specially on the circumstances rendering it expedient that the suit should be instituted by Government agency.