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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2) in The Rajasthan Gram Dan Act, 1971

(2)Nothing contained in sub-section (1) shall be construed as conferring any power on the Gram Sabha to transfer by way of sale, gift, mortgage or exchange any such land or to lease it for a longer period then prescribed or to utilise it without the previous permission of the Collector for non-agricultural purposes or in any way to cause damage to it so as to diminish permanently its value.