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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(8)(f) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973

(f)[ If land of Hotel/ Club is not converted by the concerned local body in urban area and by competent authority in rural area for the commercial purpose and the building plan is not sanctioned by the concerning competent authority for hotel.] [Substituted by Notification No. G.S.R. 2, dated 1.4.2016 (w.e.f. 22.3.1973).]