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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(4) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(4)In areas other than those covered by sub-rule (5) allotment shall be made by the Sub-Divisional Officer exercising jurisdiction in the areas where land is situated .