Section 10(2) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(2)[ [General Manager District Industries Centre] [Substituted by G.S.R. 69, Dated 20-9-1982; published in Rajasthan Gazette Part 4(Ga)(I), Dated 30-9-82, p. 390.] shall, after necessary security, submit the application to the [District Level (Saline Area Allotment) Committee] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] which shall, subject to the provisions of these rules dispose them off in such manner as it may deems fit].[x x x] [Deleted by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.]
