Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(5)(a) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(a)A temporary cultivation lease holder shall be allotted land to the extent to which he is eligible under these Rules out of the land comprised in his temporary cultivation lease: