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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(4) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(4)The deed evidencing the conversion of tenure and status of land from lease hold basis to free hold basis under sub-rule (2) shall be prepared in appropriate form of conveyance duly approved by the State Government in accordance with the provisions of Rule 2G of these rules.