Section 11(1) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(1)The land shall be allowed only to a [landless agriculturist] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.] [x x x] [Deleted by No. 6(19) Revenue/6/92/4, Dated 31-1-97; published in Rajasthan Gazette Part IV-C., Dated 13-2-97, p. 249(3).] [x x x] [Deleted by G.S.R. 97, Dated 23-1-86; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 28-1-86, p. 419.] [x x x] [Deleted by No., Dated; published in Rajasthan Gazette Part IV(Ga)(I). Extraordinary, dated 28-1-76, p. 309.]
