Section 16(2)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

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State of Rajasthan - Subsection

Section 16(2)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(b)where the area applied for to be allotted as khudkasht does not exceed thirty acres, either reject the application or allot tot he applicant such area of land (not exceeding the area applied for) as khudkasht as he may deem proper; and

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State of Rajasthan - Subsection

Section 16(2)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952