Section 8(2)(a) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

(a)Full details of Government land held by him under temporary cultivation leases in the village or at any other place in 1[any] State.

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