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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3)(b) in The Rajasthan Colonisation (Model Villager And Farms By Literates) Conditions, 1955

(b)on his giving a written undertaking, to the satisfaction of the Collector, to make a suitable provision for the proper maintenance, out of the tenancy, of the widow or widows of the grantee and in such case the Collector may do all acts and things which may, from time to time, be necessary to enforce any undertaking given under this condition.