Section 10(1)(i) in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955

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State of Rajasthan - Subsection

Section 10(1)(i) in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955

(i)no such advance in cash shall be required of a grantee if he deposits, to the satisfaction of the Collector and duly endorsed and hypothecate in his favour, a security in the form of Government bonds, cash certificates and securities issued by the Central or the State Government or produces a fixed deposit receipt or bank guarantee of a bank approved by the Government,

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State of Rajasthan - Subsection

Section 10(1)(i) in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955