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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3)(vi) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(vi)that where construction is not completed within the time prescribed under clause (v), allotment shall be liable to be cancelled. On cancellation of allotment such institution shall surrender the land back to the Trust immediately and the Trust may refund ¾th of the cost of such land paid by the allottee and such institution shall not eligible for allotment in future;