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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(1)(i) in The Rajasthan Urban Improvement Act, 1959

(i)where the State Government is satisfied that any such land is urgently needed by the Trust, prescribed authority or department of the Government for carrying out improvement under the Act immediately, or