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

State of Rajasthan - Subsection

Section 16(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(3)The Commissioner for Khudkasht lands shall on receipt of the Collector's recommendation forward the application with his recommendation to the Government and on receipt of Government sanction shall direct the Director of Colonization or any other officer who major be incharge of allotment of land under irrigation project concerned, to execute his orders.