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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(ii) in Rajasthan Tenancy (Government) Rules, 1955

(ii)particularly in case of a new way through another khatedar’s holding, that absence of alternative means of access is proved, may allow the application. The application shall be decided by the Sub-Divisional Officer within 90 days from the date of application.