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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(iii) in The Rajasthan Soil and Water Conservation Rules, 1966

(iii)Plans, the technical sanction of which is beyond the competence of the District Soil Conservation Officer, or plans which are beyond the financial powers of the District Committee, shall be submitted to the [Additional Director of Agriculture (Soil Conservation)] [Substituted by Notification dated 7-12-1972 (14-12-1972).] for sanction.