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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2) in The Rajasthan Gram Dan Act, 1971

(2)On receipt of an application under sub-section (1), the Collector may, subject to such rules as may be prescribed, register that part as a separate village:Provided that no part of a village shall be registered as a separate village unless the population of such part is not less than one thousand.