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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970

(3)When an area that has been declare as a saline area under rule 5, subsequently declare to no longer a saline area it shall stand re-transferred to the Government in the Revenue Department and the allotment made if any shall be deemed to have been cancelled.