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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3)(b) in The Rajasthan Gram Dan Act, 1971

(b)in the case of land held by a Ghair Khatedar tenant, with the previous permission of the Collector of the district in which the land is situate; and