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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1) in The Rajasthan Gram Dan Act, 1971

(1)Where the whole of a village entered as such in the revenue records has been declared as a Gramdan village, all common lands in such village shall, with effect from the date of the constitution of the Gram Sabha therefor, vest in such Gram Sabha, subject to the rights therein, if any, of the residents of the other neighbouring villages.