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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(5) in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955

(5)if the condition of his grant or buildings constructed therein is grossly unsanitary.Explanation.- Existence of borrow-pits or heaping of manure within the compound of a building; frequent use of roads, paths or open spaces near buildings as latrines or for throwing of house sweepings and filth thereon shall be deemed to be proofs of existence of grossly unsanitary condition for the purpose of this clause.Covenants Applicable to Grants for Orchards