Section 17(3) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015

[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015

(3)It is also hereby declared that the aforesaid land for which the permission has been sought for is not under any restricted category specified under these rules.

Address of applicant............................................................Contact No. and E-mail address

Signature of applicant(Name)

ReceiptApplicant...................has submitted the application on date..................which has been registered at serial number....................in the register on dated....................Signature of the receiving authorityForm-2[See Rule 4(1)]Affidavit

I/We1. ............................................S/o Shri ............................................Age ............................................R/o ........................................................................................District............................................2. ............................................ S/o Shri ............................................Age ............................................R/o ........................................................................................ District ............................................

PHOTO

do hereby take oath and declare as follows: -

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 17(3) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015