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[Cites 0, Cited by 0] [Section 13A(3)] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(3)(ii) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(ii)An application made under sub-rule (3) clause (i) shall be verified by the applicant as a plaint according to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908).