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[Cites 0, Cited by 8] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(2)If any question arises whether any property is of the nature referred to in sub-section (1) it shall be referred to the Jagir Commissioner, who may, after holding the prescribed enquiry, make such order thereon as he deems fit.