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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(1) in Rajasthan Land Revenue Act 1956

(1)The State Government may make rules for the reservation of lands to be set apart for the development of abadi, for the allotment of Nazul lands and lands so set apart for any payments to be made in respect of such lands and for the declaration of the rights of such allottees.