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

State of Rajasthan - Subsection

Section 10(5) in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011

(5)If the land is used for any purpose, other than the purpose it was allotted, the allotment shall be cancelled and the land shall be vested in the State Government free from all encumbrances.