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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Rajasthan - Subsection

Section 98(2) in Rajasthan Land Revenue Act 1956

(2)The land granted under sub-section (1) may be resumed under the orders of a revenue officer not below the rank of a Tehsildar, if, and when, the person to whom it has been granted contravenes any of the provisions of this section or the rules made thereunder.