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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(b)there is sufficient land in the locality as mentioned in any category other than category 6 of sub-section (1) of section 19 for allotment of Khudkasht to the Collector for necessary action.