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

State of Rajasthan - Subsection

Section 3B(3)(d) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959

(d)Land allotted under this rule shall be used only for the purpose of tourism unit and not for any other purpose at least for a period of thirty years.]