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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(b) in The Rajasthan Soil and Water Conservation Act, 1964

(b)by settling it for such period and on such terms as may be fixed by the Board with the person or persons who on the date of taking possession under section 29 were in lawful possession of the land or were entitled to such possession or, if any such is dead, with his successor in interest; or