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] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(1)No person shall be allotted land under this statement unless and until he shall have paid to the Government [the lease amount in advance] [Substituted by Notification dated 02.09.1958-Rajasthan Gazette, dated 18.09.1958.] for a reliable surety or security for an equal amount. [xxx] [Omitted by Notification dated 02.09.1958-Rajasthan Gazette, dated 18.09.1958.].