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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(b) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(b)Land may be put up for sale in one lot or in several lots or in lots other than those shown in the notice and the allotting authority shall be competent to withdraw any lot or lots from sale without assigning any reason.