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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(i) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(i)the land covered by such a small strip or patch is not recorded as pasture land, or cremation ground, or burial ground, or play ground, or land acquired for public purpose: