Section 13(6) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(6)[ The allotment shall be made on the advice of the Advisory Committee, in case of difference of opinion amongst the members of the Committee, the opinion of dissenting members shall be recorded. The Sub-Divisional Officer may, if he disagrees with the views of the Committee or in case there is any difference of opinion amongst the members of the Committee refer the matter to the Collector for final orders] [Substituted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.].[***] [Deleted '(7)' by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f. 24.7.1970).]
