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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(8) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(8)Notwithstanding anything to the contrary contained in these rules, allotment in area to which the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954) applies shall be made in accordance with the rules made and subject to the statement of conditions issued under the Rajasthan Colonisation Act, 1954 for allotment of land in such areas.