Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1) in The Rajasthan Gram Dan Act, 1971

(1)Out of the land in the land pool, the Gram Sabha shall allot 19/20th portion of the lands donated to the donors thereof, as specified in the declarations made under section 8, unless such-donors have signified their consent to accept a lesser portion of the land for their personal cultivation.