Section 261(2)(xiv) in Rajasthan Land Revenue Act 1956

[Cites 0, Cited by 0] [Section 261(2)] [Section 261] [Entire Act]

State of Rajasthan - Subsection

Section 261(2)(xiv) in Rajasthan Land Revenue Act 1956

(xiv)regulating under section 95 the reservation of lands for the development of the abadi area of villages, the allotment of land in such area and any payment to be made or premium to he paid for such allotment, defining the rights which an allottee shall have in such area and laying down the extent of land which may be granted free of such payment or premium under section 98 for being used for the purpose therein specified,

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State of Rajasthan - Subsection

Section 261(2)(xiv) in Rajasthan Land Revenue Act 1956