Section 37(3) in The Rajasthan Land Acquisition Rules, 1956

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State of Rajasthan - Subsection

Section 37(3) in The Rajasthan Land Acquisition Rules, 1956

(3)The said officer shall send to the Collector, as required by sub-section (4) of section 4, a report on the result of the survey, as to the other operations described in or carried on under sub-para (1) above, as to the enquiries made thereunder and as to the particular land in the locality which may be acquired for the public purpose.Description of Locality

District

Tehsil

Locality

Note. - The description of the locality should be so framed as to indicate, as clearly as practicable, where the land lies in a particular village.Copy forwarded to the;-

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State of Rajasthan - Subsection

Section 37(3) in The Rajasthan Land Acquisition Rules, 1956