Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2)(i) in The Rajasthan Colonisation Act, 1954

(i)direct the said allottees and tenants to carry out, at their own cost and as per plans and specifications approved by the Project Officer, land levelling work, reshaping of the fields, by division into rectangular bounded stripage each connected to a water course and drains excavation of water courses and drains, lining of water courses, soil treatment and land reclamation. Non-compliance of any of such directions shall be deemed to be a breach of the conditions imposed by this Act;