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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(ii) in The Rajasthan Land Acquisition Rules, 1956

(ii)where the land has been acquired solely for the erection of dwelling houses for workmen employed by the Company, the proposed transfer of the land alongwith dwelling house, if any, is to such workmen on their dependent heirs.