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

State of Rajasthan - Subsection

Section 16(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(1)The Government shall reserve such extent of the land comprised in the estates acquired by or vesting in it under section 7 as may be necessary for purposes directed towards the promotion of agriculture or the welfare of the agricultural population to be settled on such lands.