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State of Rajasthan - Section

Section 3 in The Rajasthan Special Assistance to Disabled Ex-Service Men and Dependants of Deceased Defence Personnel (Allotment of Lands) Rules, 1963

3. Applications of rules.

- These rules shall apply only to the Government lands falling within the Bhakra, Chambal or Rajasthan Canal Project Colonies and already reserved or to be reserved, by notification in the official Gazette for allotment to the disabled ex-servicemen and dependants of deceased defence personnel.