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State of Rajasthan - Section
Section 10 in The Rajasthan Special Assistance to Disabled Ex-Service Men and Dependants of Deceased Defence Personnel (Allotment of Lands) Rules, 1963
10. Sub-letting.
- Notwithstanding anything contained in the General Colony Conditions, the restrictions on sub-letting the land as laid down in section 45 of the Rajasthan Tenancy Act shall not apply for 10 years in the case of allot-tees under these rules.Pro Forma| S. No. | Name of the persons | Killed, disabled or reported missing | Regimental number | Unit | Name of the claimant with relation | Particulars of existing holding whether joint orseverely | Recommendations of the D.S.S. & A's Boards | Remarks of Collector |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |