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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2)(a) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(a)[ Landless persons of the village, Tehsil or the district respectively, identified as a beneficiaries of the Integrated Rural Development Programme.] [Substituted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982-Rajasthan Gazette Part IV(C), dated 25.11.1982, page 524.]
(aa)[] [Inserted and Renumbered by Notification No. F. 4(13) Revenue/Col./76, dated 19.09.1978-Rajasthan Gazette Part IV(C), dated 28.09.1978.] Inhabitants of the village living therein since before 1947.