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 8] [Entire Act] State of Rajasthan - Subsection Section 8(3) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959 (3)The industrialist shall be free to use an arig upto 200 sq. metre for his own residential purpose on first floor of the factory premises.
