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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970

(3)A Ghair Dakhilkar tenant applying for allotment of Government land shall also file along-with his application an affidavit duly verified by a Magistrate or an Oath Commissioner appointed by the Board of Revenue or a Notary Public, testifying the correctness of the particulars given in the application.