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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3)(b) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(b)10% of the plots reserved for allotment shall be allotted to defence personnel including ex-servicemen and their families [and Border Security Force, Central Industrial Security Force and Central Reserve Policy Force personnel] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] provided that the priority for allotment of plot amongst them shall be fixed in following order;
(i)to the widows and dependents of army personnel who have lost their lives while defending borders of the country [and to the widows and dependents of Border Security Force, Central Industrial Security Force and Central Reserve Police Force Personnel, who have lost their lives while performing their duties.] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]
(ii)to disabled army, [Border Security Force, Central Industrial Security Force and Central Reserve Police Force] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] personnel
(iii)other army [Border Security Force, Central Industrial Security Force and Central Reserve Police Force] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] personnel.