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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(6) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(6)The Agriculture Graduate who has been allotted land under these Rules, shall take possession of the land within one month from the date of notice of such allotment. In case of his failure to take possession of the land within the said period, the allottee shall be deemed to have declined the allotment and the land shall thereafter be available for re-allotment to any other Agriculture Graduate under these rules.