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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3) in The Rajasthan Land Acquisition Rules, 1956

(3)Where the land to be acquired is agricultural land, the Collector may find out whether the persons interested are prepared to take other land in exchange or to come to any other reasonable arrangement contemplated by sub-sections (3) and (4) of section 31.