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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(2)Such officer, after conducting necessary survey and satisfying himself that manufacturing of salt is economically viable in a particular area send report of the results to the Director/Commissioner. The Director/Commissioner shall get it mapped and prepare a statement containing khasra numbers, area (Khasrawise) and class/nature of land, etc. if brine density is 10% or more in the area. The Director/Commissioner shall send report to the Government.