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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(ii) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967

(ii)A tenant who has transferred his holding or a part thereof, so as to make it uneconomic, after 15-10-1955 and has become landless on account of such transfer.