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[Cites 0, Cited by 0] [Section 20B] [Entire Act]

State of Rajasthan - Subsection

Section 20B(i) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(i)that the total land to be allotted, including land allotted under any other rules to a displaced family shall be equivalent to the land from which such family has been displaced subject to the ceiling limit as presceribed in the ceiling laws for the time being in force.