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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(1) in The Rajasthan Land Acquisition Rules, 1956

(1)When an application is made to the State Government for acquisition of any land by a Company, other than a Company owned or controlled by the Central Government or any State Government, such acquisition shall ordinarily be made in accordance with the provisions of Part VII of the Act.