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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3)(d) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957

(d)A Scheduled Caste or Scheduled Tribe Member of the Rajasthan Legislative Assembly belonging to the District in which the land is situate as may be nominated by the State Government; and