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State of Rajasthan - Section
Section 21 in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
21. [ Regularisation. [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]
- The allotment of saline area under the non-statutory rules, order. Bapi patta category or saline area held under exchange of any other valid documents may be regulated by the Director on such terms and conditions as may be laid down by the Government.].[22] [Renumbered by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]. Repeal and Saving.- The Rajasthan Land Revenue (Saline Areas Allotment) Rules. 1962 and all rules and orders corresponding to these rules in force immediately before the commencement of these rules are hereby repealed. Provided that any order made or action taken under the rules or orders so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.QkeZ ua0 1 fu;e 7(1)][Office of the General Manager Distt. Industries Centre]foKkfIrjktLFkku Hkw&jktLo [[Substituted from No. 1 & 2 vide G.S.R. 50 dated 24-9-83, published in Rajasthan Gazette Extraordinary, 4 (Ga) I dated 3-10-83, Pages 181-183.](yo.k {ks= vkoaVu) fu;e] 1970 ds fu;e 7 ds vuqlj.k esa loZlk/kkj.k dks lwfpr fd;k tkrk gS fd fuEu LFkkuksa ij muds le{k n'kk;hZ x;h foKkfIr ds vuqlkj [kqyk {ks= ?kksf"kr fd;k tk pqdk gSA| dz0la0 | {ks=dk uke | ftyk | [kqyk {ks=?kksf"kr djus dh foKkfIr | fjDrHkw&[k.Mksa dh la0 ,oa {ks=Qy(,dM+esa) | |
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