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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3)(b) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(b)Whether he is a landless person or whether he or any other member of his joint family holds any land anywhere in India in his own name or in the name of any other member of the family or as co-tenant with someone else in which case the class of land held, its area, tenure and location and the exact share of the applicant in such joint family or co-ownership land shall be specifically stated.