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State of Rajasthan - Section

Section 25 in The Rajasthan Colonisation (Model Villager And Farms By Literates) Conditions, 1955

25.

(1)Compensation.
(a)For damage by exercise of reserved rights.
(b)For resumption of grant.
(c)For exchange of land.
(2)Decision of Collector- final.
(3)Grantee to be heard.
(4)Government dues to be realised from compensation.