Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(e) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003

(e)'Industrial Area' means an area of land transferred to or placed at the disposal of the Corporation by the State Government or the land purchased or acquired or otherwise held by the Corporation, for setting up industries including for commercial and residential purposes and also for essential welfare and supporting or incidental services, e.g. housing colony, labour colony, shops and markets, parks, post office, telephone exchange, educational institutions, office of the electricity distribution companies, power station, water supply station, hospital or dispensary, fire service station, banks, cinemas, hotels and restaurants, petrol pumps, weight bridges and the like;