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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(1)(i) in The Rajasthan Land Acquisition Rules, 1956

(i)that the Company shall not, except with the previous sanction of the State Government, use the land for any purpose other than that for which it is acquired;