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[Cites 0, Cited by 0] [Section 1970] [Entire Act]

State of Rajasthan - Subsection

Section 1970(iii) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(iii)That I required land for personal cultivation and have priority as per Section 101(4) (I/I1/III) of Rajasthan Land Revenue Act, 1956 in capacity of under rule 11;