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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(1)The Director/Commissioner may authorise any officer of the Industries Department to conduct a survey of Government land and take samples therefrom in respect of which he has reasons to believe that it is rich in salt contents and agriculture is not economically viable activity on it.