Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18C] [Entire Act]

State of Rajasthan - Subsection

Section 18C(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(2)The lessee may further sub-let the developed land at the terms and conditions and other provisions contained in the rules and in agreement shall mutatis mutandis apply to sub-lease also, as if the land in question has been let out to them by the Trust.