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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1)(a) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968

(a)he is a landless agriculturist and the total area of land held by him together with the area of the land so regularised shall not exceed 10 acres of command land. (For purposes of computing the total area of his holding, his notional share in the joint holding of his family shall also be taken into consideration), and