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 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(iii) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(iii)the total area of land already held by such tenant together with the area of the small strip of patch applied for shall not exceed the ceiling area applicable to such Khatedar tenant: and