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[Cites 0, Cited by 0] [Section 107C] [Entire Act]

State of Rajasthan - Subsection

Section 107C(1) in Rajasthan Panchayati Raj Act, 1994

(1)Any person who is in lawful possession of any land within the abadi area of a village otherwise than under a Patta, lease or licence issued by the State Government or the Panchayat or any other local authority may obtain Patta in respect of such land from the Panchayat in the prescribed manner.