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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Rajasthan - Subsection

Section 21A(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(2)Upon regularisation in the manner indicated in sub-rule (1) the trespasser shall be deemed to have been allotted the land so regularised under these rules and shall be governed by the terms and conditions prescribed in these rules.