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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(v) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(v)"Bhakra Landless Person" means a landless person as defined under sub-rule (vi) of Rule 2 of the Rajasthan Colonisation (Bhakra Project Government land allotment and sale) Rules, 1955 who will be declared eligible for allotment of land under those rules but who could not be allotted land in the Bhakra Project area;