Section 13 in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
13. Interpretation of rules.
- If any difficulty arises in the application or interpretation of these rules, it shall be decided by the State Government in the Revenue Department in consultation with RSAMB and the decision of State Government shall be final.Form A[See Rule 4]Application Form for Submitting Proposals Under Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011To,The General Manager,Rajasthan State Agriculture Marketing Board (RSAMB)Rajasthan, Jaipur
