Section 2(1)(ii) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

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State of Rajasthan - Subsection

Section 2(1)(ii) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(ii)[ "Public Utility purpose" means use of any premises or open land or play ground for a school, college, hostel, dharmshala, public guest house, religious place, gaushala, public park or any other place of public utility excluding use of medical facilities.] [Inserted by No. G.S.R.45, Dated July 31, 1998, published in Rajpatra Part IV(ga), dated 7-8-1998, page 151(2), w.e.f. 7-8-1998.]

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State of Rajasthan - Subsection

Section 2(1)(ii) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981