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

State of Rajasthan - Subsection

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

(b)Where the Collector does not approve the proposal of the Sub-Divisional Officer such lands which are not set as idea part shall be available for allotment under these rules.