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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3)(v) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(v)that the institution shall complete the construction of the building for which the land is allotted within a period of two years from the date of handing-over possession of the land;