Section 1970(i) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(i)[ That am a landless agriculturist as defined in the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1950.] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.]
