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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3)(ii) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(ii)If there are more than one eligible applicants requiring the same plot of the land, preference shall be given to the applicant residing in the village in which land is situated, and as between each of the above categories of applicants, preference shall be given to a person who belongs to schedule caste or a schedule tribe.