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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(iii) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(iii)Land held by or acquired or reserved under any enactment or rules, or under the orders of the State Government or the Central Government or the State Government for any specified public purpose.