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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(4)The lessee may surrender the land at any time during the period of lease after giving notice in writing to the competent authority one month before the date from which he intends to surrender the lease.