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State of Rajasthan - Section

Section 206 in Rajasthan Land Revenue Act 1956

206. Issue of proclamation.

- On receiving such report, the Collector shall issue a proclamation calling upon all person concerned to appear on a date to be fixed therein and state their claims or objections, if any, against the proposals made under subsection (2) of section 205 and cause a copy of such proclamation to be served on the parties requiring them to file their objections, if any, within fifteen days from the service thereof.