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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(vi) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959

(vi)Provided also that in case of any doubt of any kind the allotting authority shall refer the matter to the State Government in the Revenue Department whose decision shall be final.]]