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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3)(iii) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984

(iii)The applicant shall file, along-with his application an affidavit duly verified by a Magistrate or an Oath Commissioner to the effect that the factual information given by him in his application regarding his permanent place of residence, means of livelihood, extent of his land holding, if any, and other particulars are true to the best of his knowledge and or belief.