Section 2(1) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(1)"Act" means the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959);[(1 -A) "Allotment" means allotment of land or building under these rules and shall also include the regularization of land or building made under these rules;] [Inserted by Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]
