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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(2)[ When an appeal is made to the Board under sub-section (1), the appeal shall be heard and decided by a bench of the Board consisting of two members.] [Substituted by Rajasthan 13 of 1954.]