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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Rajasthan - Subsection

Section 103(2) in Rajasthan Land Revenue Act 1956

(2)land acquired under the provisions of the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953) for the purpose of Government or a local authority or an educational institution while such land remains the property of Government or such local authority or educational institution as the case may be;