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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(e) in The Rajasthan Lands (Restrictions on Transfer) Act, 1976

(e)"scheme" means the scheme of acquisition of land for the planned development of cities of Rajasthan and includes any scheme, project or work to be implemented in pursuance of the provisions of the Urban Improvement Act, as approved by the Government under section 38 thereof.