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Rajasthan HC: Government has Authority to Regularise Unauthorised Conversion of Agricultural Land - (11 Feb 2022)

CIVIL

Rajasthan High Court has held that the government has authority in terms of Section 90B of the Land Revenue Act, 1956 as it stood at the relevant time and Section 90-A as it stands today to regularise unauthorised conversions of agricultural lands.

Tags : RAJASTHAN HIGH COURT   UNAUTHORISED CONVERSION OF AGRICULTURAL LAND  

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