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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968

(2)A joint family shall, for purposes of existing holdings or for allotment of land under these rules, be deemed to one person and dealt with accordingly.