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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in The Rajasthan Colonisation Act, 1954

(2)Nothing in such laws shall, however, be so construed as to vary or invalidate any rule made, or any condition entered in any statement of conditions issued, by the State Government under this Act.