Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3)(b) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984

(b)The Allotting Authority shall scrutinise the applications and verify the particulars mentioned in the application with reference to the relevant entries in the land records and shall also conduct such enquiry as he may consider necessary for ascertaining the eligibility of the applicant of the land.