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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(b) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(b)Whether he is a landless tenant or whether he or any member of his joint family has in his name a tenure-khata of land held under proprietary, mauroosie or Khatedari rights in the village or at any other place. In the latter case class of land (i.e. Irrigated or Barani) its area, class of tenure, and place of its location shall be specified in detail.