Section 20A in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
20A. [ Extent of allotment to disable ex-servicemen or dependent of deceased defence personnel. [Inserted by Notification No. G.S.R. 54, dated 6.9.2007 (w.e.f.24.7.1970).]
- A disabled ex-servicemen or dependent of a deceased defense personnel may be alloted land upto 3 hectare of irrigated land or 6 hectare of un-irrigated land.
