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[Cites 0, Cited by 0] [Section 90A] [Entire Act]

State of Rajasthan - Subsection

Section 90A(2) in Rajasthan Land Revenue Act 1956

(2)Any such person desiring to use such land or any part thereof for any purpose other than that of agriculture shall apply for the requisite permission in prescribed manner and to the prescribed Officer or authority and every such application shall contain the prescribed particulars.