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[Cites 0, Cited by 0] [Section 17(9)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(9)(ii) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968

(ii)The person belonging to below poverty line who allotted land under these rules prior to publication of the said Amendment Rules, shall be entitled to get the Khatedari rights, provided the land still in their possession and they full-fill other conditions of allotment and otherwise eligible to get the khatedari rights. The amount already deposited shall not be refunded.]