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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(5) in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968

(5)The highest acceptable officer shall be communicated to the Collector and the sale shall not be complete unless the offer is accepted by the Collector and the same is not rejected by the State Government under sub-rule (6).