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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970

(3)An application made under tills rule shall, as far as practicable be disposed of within a period of 90 days from the last date fixed for submission of applications. All applications not disposed of and pending on the date of commencement of the Rajasthan Land Revenue (Saline Area Allotment) (Amendment) Rules, 1979 shall be deemed to have been rejected.