Section 5(3)(b) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973

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State of Rajasthan - Subsection

Section 5(3)(b) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973

(b)Where the land is irrigated from a major or medium irrigation project or from other Government Source or from lift irrigation from a perennial source, on that area of land which has actually grown two crops or one crop in a year during two years out for the proceed three years shall respectively be deemed to be land having assured irrigation capable of growing two crops or one in a year.

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State of Rajasthan - Subsection

Section 5(3)(b) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973