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State of Rajasthan - Section

Section 17 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

17. Industrial areas.

- In the scheme of sub-division, re-constitution or improvement of plots for any industrial area, no plot shall be less than one acre, and the restrictions prescribed by the Factories Act, 1943 (Central Act No. LXIII of 1948), shall be observed.