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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(6) in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011

(6)After receiving the application from the Collector the Committee may forward it with recommendation of the land to be allotted having regards to the size of investment and viability with purpose of the project, to the State Government in Revenue Department.