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

State of Rajasthan - Subsection

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

(4)The RSAMB, after considering the application, is of view that application is complete in all aspects and applicant fulfills all the requirements for allotment of land as per provisions of these rules, shall process and forward the same to the District Collector concerned.