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[Cites 0, Cited by 0] [Section 13A(3)] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(3)(iii) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(iii)The applicant shall file, along-with his application an affidavit duly verified by a Magistrate or Oath Commissioner to the effect that the factual information given by him in his application regarding his permanent place of residence, means of livelihood, extent of his land holding, if any, and other particulars are true to his best knowledge or belief.