Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2) in The Rajasthan Gram Dan Act, 1971

(2)Where a part of a village entered as such in the revenue records is declared as a Gramdan village, the State Government may from time to time, by notification in the Official Gazette vest in the Gram Sabha such common lands in such villages as may be specified in the notification.