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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(a) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(a)For the construction of each well a loan of Rs. 2.000/- where land allotted is unirrigated and is not likely to be irrigated by any tank within 2 years of the date of allotment.