Section 2(1)(xv) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

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State of Rajasthan - Subsection

Section 2(1)(xv) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(xv)"Resident of Rajasthan" means a person who is ordinarily residing in Rajasthan ; [for a period of not less than fifteen years excluding the persons who left country without passport at any time or during Indo-Pak wars of 1965 and 1971 but returned to India] [[Substituted by Notification No. F. 4(15) Col/92, dated 1.9.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(4) = 1996 RSCS/Part II/page 102/H. 117, for the following:-

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State of Rajasthan - Subsection

Section 2(1)(xv) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975