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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(ii) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(ii)A holder of temporary cultivation lease of Government lands who has either sub-let his lands [for more than one year during the period of such lease] or has not put them under plough and has kept them apart for the last three crops successively without sufficient reasons.