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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3)(ii) in The Rajasthan Lands (Restrictions on Transfer) Act, 1976

(ii)that the land is needed or is likely to be needed for securing the objects of the Urban Improvement Act, or for any public purpose for which the land has been or is being acquired: or