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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1)(e) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955

(e)[ in the case of unallotted evacuee land, the original soil classification has, as far as possible, been taken into consideration and separate blocks of such land have been made as specified in sub-rule (2) of rule 5.] [Added by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]