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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(viii) in Rajasthan Go-Seva Ayog Act, 1995

(viii)apply for and obtain tracts of waste or barren lands from the State Government or other persons by way of allotment, gift, lease or purchase for the purposes of developing pastures or growing fodder, establishing fodder banks thereon and establishment of 'Gopalak basties';