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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(7) in Low Income Group Housing Instructions the Government of Rajasthan

(7)The applications should be sorted out in the order of priority, indicated at part XIII (b) of F. 188 (plan)/54. dated 28th April, 1955. arranged as between the various income groups, and as between the two broad classes First and Second. Separate bundles should be arranged, in each bundle first putting those applications where the applicant has a site to build (Item 7(a) of the Form LIGH 1).