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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2)(i) in The Rajasthan Land Acquisition Rules, 1956

(i)in any case where the land proposed to be acquired is agricultural land, consult the District Agricultural Officer of the district whether or not such land is good agricultural land;