Section 30 in The Rajasthan Colonisation (General Colony) Conditions, 1955
30. Conditions for the purposes of sub-section (6) of section 13-A of the Act.
- The transferee is a person eligible to secure allotment of land in accordance with the Rules under the Act.][Form I] [Form I, Substituted by Notification No. F. 4(28) Revenue/Col./79, dated 23.08.1980-Rajasthan Gazette, Part IV-C(II), dated 29.01.1981, page 408.](in triplicate : Part I, II & III)Book No.
