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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(ii) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(ii)the small strip or patch ad joining the fields of more than one Khatedar tenants and more, one of such tenants having applied for allotment of such small strip or patch, the land shall be put to auction and the bidding in such auction shall be confined to the Khatedar tenants of adjoining fields to whose fields it would form a proper accretion rendering such field more compact or regular in shape and such small strip or patch shall subject to the provisions of the next succeeding clause, be given to the highest bidder: