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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(7) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968

(7)The reserve prices fixed by the Collector or modified or revised by the Government as the case may be, under these rules shall be subject to review and revision the Collector after every five years in accordance with this rule.