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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(2)This condition shall not apply to grant of land for residential purposes to any person who has not been granted, any land for agricultural purposes also and such persons shall be governed by separate statement of conditions sanctioned for them.Penalties for Breach of Conditions