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[Cites 0, Cited by 0] [Section 90A(7)] [Section 90A] [Entire Act]

State of Rajasthan - Subsection

Section 90A(7)(b) in Rajasthan Land Revenue Act 1956

(b)the land shall be deemed to have been placed at the disposal of the local authority under section 102-A and shall be available for allotment to the person to whom permission is granted under this section, or to the successors, assignees or transferees of such person, by the local authority for any permissible non-agricultural purposes in accordance with the rules, regulations or bye-laws made under the law applicable to the local authority, subject to the payment to the local authority of urban assessment or premium or both leviable and recoverable under sub-section (4).