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State of Rajasthan - Section

Section 17 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

17. Allotment of Government.

- Notwithstanding anything contained in these rules the Government, in the Revenue Department shall have the power to allot land to any person subject, to the provision of section 101 of the Act and the conditions of allotment contained in rule 14.