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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in The Rajasthan Colonisation Act, 1954

(3)Where such statements of conditions have been issued, the Collector may, subject to the control of the State Government, allot land to any person, to be held subject to such conditions contained in the statement issued under sub-Section (2) of this section as the Collector may, by written order, declare to be applicable to the case.