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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(a) in The Rajasthan Colonisation Act, 1954

(a)clears or breaks up for cultivation or cultivates any land which is not included in any tenancy or allotted residential enclosure or which has been set apart for the common purposes of a town or village community or section of the same or for a road, canal or water course; or