Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Rajasthan - Subsection

Section 17A(e) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967

(e)The Unemployed Graduate in Agriculture or Agricultural Engineering, as the case may be, who has been allotted land under these rules, shall take possession of the land within one month of such allotment and in case of his failure to take possession of the land within the period, the allottee shall be deemed to have declined the allotment and the land shall thereafter be available for re-allotment to any other unemployed graduate in Agriculture or Agricultural Engineering, as the case may be, under this rule.