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

State of Rajasthan - Subsection

Section 13(13)(b) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(b)If any loan from the financial institution has been taken by hypothecation of land/tree then during the pendency of the loan, notice of cancellation of the allotment shall be given to the concerned financial institution also.