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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in The Rajasthan Land Development Corporation Rules, 1977

(2)The application referred to in sub-rule (1) shall be filed by land holder within 30 days of the restoration of his land holding:Provided that the Collector may admit an application after such period if he is satisfied that the applicant had sufficient cause for not filing the application within such period.