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

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(2)All applications for allotment shall be signed and verified by the applicant in the manner provided for verification of plants in order VI, Rule 15 of the Code of Civil Procedure, 1908 (Central Act 9 of 1908).