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

State of Rajasthan - Subsection

Section 4(ii) in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975

(ii)All properties in occupation of persons, locals and displaced on 1.9.1969 may be transferred to them after realising due rent and reserve price in such manner as the competent authority may decide.