Section 1970(iv) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(iv)That undertake to abide by the provisions and conditions of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955), the Rajasthan Land Revenue Act 1956 (Rajasthan Act No. 15 of 1956) and of Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rides, 1970.
