Section 2(1)(e) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(e)"Land Revenue Act" means the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956):

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