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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2)(f) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(f)Inhabitants of other village in the Tehsil who settled therein permanently in or after 1947, [but before 31st December, 1952] [Added by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.].