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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(i) in The Rajasthan Colonisation (Model Villager And Farms By Literates) Conditions, 1955

(i)Successor to be approved by the Collector. - except in the case of the wife of a deceased grantee, who shall only have a life-time interest in the grant, the successor to the grant shall always be a literate and that such successor shall be approved and accepted by the Collector: