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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(b) in The Rajasthan Gram Dan Act, 1971

(b)the Gramdan Kisan shall not transfer his interest in the land, without the previous approval in writing of the Gram Sabha and except-
(i)to a person who has joined the Gramdan Community in respect of the village in which the land is situate on the terms and conditions agreed upon between them: