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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1)(vii) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(vii)[ a person to be nominated by the State Government in areas in which such nomination is considered necessary in public interest] [Inserted by Inserted by G.S.R. 19(75), Dated 18-6-76; published in Rajasthan Gazette; Dated 24-6-76, p. 162(113).]: