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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1) in The Rajasthan Gram Dan Act, 1971

(1)Where a part of a village entered as such in the revenue records is declared to be a Gramdan village under section 11, the Gram Sabha of such Gramdan village may file an application before the Collector of the district in which the village is situate, for separating that part from the rest of the village and for registering the same as a separate village.