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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2)(iii) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(iii)[ When the allotment is made to the father of the joint family as a manager, the co-partners who separated after allotment but before 31st December, 1952 and have been cultivating the lease land severally since partition are eligible to allotment of land according to the following scale :- [Substituted and/or omitted by Notification No. F. 6 (77) Revenue/B/54, dated 04.04.1958-Rajasthan Gazette, Part IV(C), dated 29.05.1958.]