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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

State of Rajasthan - Subsection

Section 1A(i) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959

(i)"District Level Committee" means the committee constituted by the State Government for a district from time to time under clause (b) of sub-rule (1) of rule 2 of the Rajasthan Stamps Rules, 2004;