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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(e) in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959

(e)No purchaser shall divide his plot and construct more than one house on one plot. Our houses necessary for the reasonable convenience of the owner of one plot may however, be constructed.