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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(iii) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968

(iii)Panchayat-up-to 10 acres commanded land for the purpose of agricultural production [,] [The punctuation mark [,] inserted by Notification No. F. 4(2) Revenue/Col./76, dated 09.10.1985 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 16.10.1985, page 289.] subject to the conditions that the Panchayat shall pay the reserve price regularly and pay the other dues and shall not use the land for any other purpose and shall not alienate it in any manner.