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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(c) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(c)The Sub Divisional Officer shall also see that adequate land is available for the educational institutions in the village and that sufficient land is left for [play grounds for school children or for] [Inserted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.] any other public purpose.