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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4)(a) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(a)[ a railway boundary, or [16] [Substituted by No. G.S.R. 192, Dated 4-1-84; published in Rajasthan Gazette Part $(C)(I), Dated 23-2-84. page 868.] metres from the centre of the railway track, whichever, is further, without the prior written consent of the Railway Department],