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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(vii) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984

(vii)"Government Land" means all lands belonging to or vesting in the State Government except those in which Khatedari Rights have been acquired by or conferred upon any person under the provisions of any law for the time being in force;