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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(a) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(a)Permanent place of his residence and the place where he [ordinarily] [Substituted by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.] resides and earns his livelihood specifying the name of village, district and state;