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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(d) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(d)[No person shall be allowed to bid unless he has been a bonafide resident of Rajasthan for a period of not less than 10 years prior to the date of [sealed bid] [[Substituted by Notification No. F. 4(9) Revenue/ Col./87, dated 3.9.1987 - Rajasthan Government Gazette, Part IV-C, dated 1.6.1989, page 24, for the following:-