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[Cites 0, Cited by 0] [Section 90A] [Entire Act]

State of Rajasthan - Subsection

Section 90A(5A) in Rajasthan Land Revenue Act 1956

(5A)[ Notwithstanding anything contained in any other provision of this section, the agricultural land may be used without permission for such non-agricultural purposes as may be prescribed by the State Government.] [Inserted by Act No. 17 of 2014, dated 7.10.2014.]