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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3) in The Rajasthan Gram Dan Act, 1971

(3)The Gram Sabha may, in accordance with the regulations made in that behalf, allot any land forming part of the land pool, to any landless person or group of landless persons preferably to a co-operative farming society of such landless persons registered or deemed to be registered under the Rajasthan Co-operative Societies Act, 1965 (Rajasthan Act 13 of 1965), for personal cultivation.