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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968

(1)The allottees shall be under an obligation to bring two-third of the land under cultivation within 2 year of the allotment and the remaining one-third of the land may be utilised by him for any other purpose connected with agriculture.