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

State of Rajasthan - Subsection

Section 11(3)(a) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(a)Legal heir of a member of the Armed Forces of the Union killed in action or a disabled soldier [or a disabled ex-serviceman or a dependent of deceased defence personnel] [Inserted by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f. 24.7.1970).] [or Beneficiary of the Integrated Rural Development Programme] [Substituted by G.S.R 24, Dated 6-6-81; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 11-6-81, p. 63.].
(aa)[ a [landless agriculturist] [Inserted by G.S.R. 258(53), Dated 4-3-76; published in Rajasthan Gazette Pt IV(Ga)(I), Dated 11-3-76, p. 854(169).] who is released sagri as certified by the Sub-Divisional Officer].