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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(9) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(9)[ In case the land allotted in grass land or subject to erosion, the allottee shall have to undertake the work of soil conservation as and when directed by an officer of the Agriculture Department authorised in this behalf.] [Amended by G.S.R., Dated 3-4-72; published in Rajasthan Gazette Pt 4(Ga), dated 13-9-73, p. 134.]