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 13(1)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1)(vi) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(vi)a person belonging to a Scheduled Caste or Scheduled Tribe to be nominated by the Panchayat Samiti from amongst its members, [and] [Inserted by G.S.R. 19(75), Dated 18-6-76; published in Rajasthan Gazette; Dated 24-6-76, p. 162(113).]