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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1)(ii) in Rajasthan Land Pooling Schemes Act, 2016

(ii)after giving notice as aforesaid, determine in a case in which a final plot is to e allotted to persons in ownership in common, the shares of such person-,