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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(9)(iii) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(iii)In case of any registered partnership firm, a new partner(s) is added, the same shall be permitted on payment of fee of Rs. one thousand per hectare or part thereof.