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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3)(b) in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968

(b)signs an undertaking that the tube-well land and the tube-well shall be used for the purposes of agriculture only.