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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

(2)The Executive Officer shall scrutinise all the applications and the affidavits annexed thereto. After scrutiny, he shall prepare two separate lists, one each of persons who are found eligible and not eligible for allotment under the Conditions, giving brief reasons in the remarks column for illegibility.