Section 18C(4) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(4)The sub-leases shall be governed by all other terms and conditions prescribed in these rules or orders that may be issued in this behalf by the State Government from time to time.] [Rule 18-A, 18-B and 18-C Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]
