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State of Rajasthan - Section
Section 6A in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
6A. [ District Level (Saline Area Allotment) Committee. [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]
- Allotment under these rules shall be made by a District Level (Saline Area Allotment) Committee consisting of the following]-| 1. | Collector of the District | Chairman |
| 2. | Sub-Divisional Officer of the Concerned Saline Area | Member |
| 3. | Member of Rajasthan State Legislative Assembly of theconcerned Saline areas | Member |
| 4. | A nominee of the Director not below the rank of DeputyDirector of Industries | Member |
| 5. | General Manager. District Industries Centre | Member Secretary |