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

State of Rajasthan - Subsection

Section 5(3)(a) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973

(a)Where the land falls within the command area of a major irrigation project the aforesaid question shall be decided on the basis of the extent of intensity of irrigation available to the land in the year immediately preceding the year in which the question is required to be decided. The land to the extent of irrigation intensity shall be deemed to be the land having assured irrigation capable of growing two crops or one crop in a year as the case may be and the rest of the land shall be deemed to be dry land: