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State of Rajasthan - Section
Section 13A in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
13A. [ [Deleted by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f. 24.7.1970).]
***]| 13A. [ Allotment of land of disabled ex-serviceman or dependent of the deceased defence personnel. [Inserted by S.O. 151 dated 26-8-92, published in Rajasthan Gazette Part 4(Ga)(II), dated 8-10-92.]- Notwithstanding anything contained in these rules but subject to second proviso to rule 12, the Collector may allot Government agricultural land to a disabled ex-serviceman or a dependent of deceased defence personnel in consultation with the Rajasthan Rajya Sainik Board.] |