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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(3)An application for renewal, complete in all respects with prescribed lease rent and late fee, if any, shall be disposed off by the appropriate authority within sixty days of the receipt of application.