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

State of Rajasthan - Subsection

Section 13(2)(h) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(h)Inhabitants of the other Tehsil of the said Project area who settled therein permanently in or after 1947, [but before 31st December, 1952] [Added by Notification No. F. 6 (77) Revenue B./54, dated 31.05.1958-Rajasthan Gazette, Part IV(C), dated 31.07.1958.].