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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(8)(a) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(a)it is not brought under cultivation strictly in accordance with the condition of allotment and it is not properly utilised: