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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3) in The Rajasthan Bhoodan Yagna Act, 1954

(3)If the Board advises the Tehsildar to take action for the confirmation of the declaration, it shall at the same time indicate the date when the Board may be in a position to lease out the land in accordance with the Bhoodan Yagna Scheme.