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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1)(c) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955

(c)repartition of lands has been made according to an equitable valuation of lands and whether her lands of an as equal a value as possible have been proposed to be given in exchange for the lands taken away from each land-holder [x x x] [omitted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.];