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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(2)[ The Sub-Divisional Officer shall give at least one week's notice of the date, time and place of the meeting to the members of the advisory Committee. The notice shall be accompanied by a copy of the list of unoccupied Government lands proposed to be allotted at the said meeting. This last shall contain the particulars required to be given in columns 1 to 6 form 1] [Substituted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.].