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State of Rajasthan - Section

Section 21 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

21. Statement of claim for annuity in perpetuity under clause 6 of the schedule to the Act.

- A statement of claim for an annuity in perpetuity under clause 6 of the Schedule to the Act shall be filed in [Form 'F'] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] and shall be in duplicate.