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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2)(c) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(c)Whether any specific entry has been made with regard to his lease in the Settlement records, such as S[Ta-Ekhtetam] [ubstituted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.] Bando-Bast or "Chousala" etc.