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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(ii) in The Rajasthan Soil and Water Conservation Rules, 1966

(ii)On receipt of the report of the said Officer, the Collector may issue a general notice as to why the orders for the restoration of the possession of the land in question should not be made in favour of the party or parties from whom possession was taken under sub-section (3) of section 29.