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[Cites 0, Cited by 0] [Section 101(4)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(4)(i) in Rajasthan Land Revenue Act 1956

(i)to co-sharers of the holding if it forms part of a compact block or is irrigated from the same source, preference amongst such co-sharers being given to one having land less than the area prescribed by the rules made under the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955);