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State of Rajasthan - Section

Section 10 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967

10. Procedure for Allotment.

- The allotting authority may, from time to time, fix such time and date as it may deem proper during which it shall take up allotment of Government lands situated in the Colony or for reserving them for any specific purpose or class of persons or tenants and such dates may be for different areas or for different purposes or different classes of persons or tenants.