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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(9)(v) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(v)The division shall be permitted on the request by the Allotting Authority subject to payment of a fee of Rs. one thousand per hectare on total holding. Subject to condition that after division no part shall be of less than four hectare, other conditions shall remain same and fresh lease deed shall be executed for remaining period.