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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(v) in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979

(v)the land shall be used only for the purpose for which it has been let out and for such allied purposes as are required for the lifting of water and its supply to the field to be irrigated: