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[Cites 0, Cited by 0] [Section 13A(4)] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(4)(ii) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(ii)The allotting authority shall scrutinise the applications and the annexed affidavits and shall verify the particulars contained therein with reference to the relevant entries in the land record and shall conduct or get conducted such enquiry as he may consider necessary for his satisfaction.