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State of Rajasthan - Section

Section 240 in Rajasthan Land Revenue Act 1956

240. Prohibition to bid for, or acquire the property sold.

- No officer having any duty to perform in connection with any such sale, and no person employed by or subordinated to such officer, shall, either directly or indirectly bid for, acquire or attempt to acquire, except on behalf of the State Government or the Court of Wards, the property sold or any indirect interest therein.