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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3)(i) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(i)If there is only one eligible applicant for a particular plot of land, it shall be allotted to him.