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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Rajasthan - Subsection

Section 243(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(3)In cases falling under sub-section (1), the court is a revenue court subordinate to the Collector, no reference shall be made under the forgoing provision of this section, except, with the previous sanction of the Collector.