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[Cites 0, Cited by 0] [Section 24D] [Entire Act]

State of Rajasthan - Subsection

Section 24D(2) in Rajasthan Tenancy (Government) Rules, 1955

(2)On receipt of a report on the foregoing points the Tehsildar may grant or refuse the permission, for reasons to be recorded if the depth upto which excavation is to be made does not exceed six yards.