Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1A] [Entire Act] State of Rajasthan - Subsection Section 1A(vii) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959 (vii)"Rural Area" means an area which is not included in the notified area of urban bodies and their urbanisable limits or periphery belt; 47
