Section 1(2) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(2)[ They shall extend to the whole of the State of Rajasthan but the State Government may by notification in the Official Gazette exclude any area from the application of these rules.] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.]
