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[Cites 0, Cited by 0] [Section 95(7)] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(7)(i) in Rajasthan Land Revenue Act 1956

(i)The powers exercisable by a Tehsildar under sub-section (1), (2), (3) and (4) of section 91 shall be exercised by him, in the case of any land in the abadi or any land set apart for free pasturage of cattle or for development of abadi or for any other public or Municipal purpose, which has been placed at the disposal of a local authority under section 102-A or otherwise upon application made to him by such local authority or siio mow, and where the Tehsildar proposes to act suo moto, he shall give notice of such intention to the local authority concerned;