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

State of Rajasthan - Subsection

Section 2(2) in The Rajasthan Urban Improvement (Amendment and Validation) Act, 1973

(2)in clause (vi), after the words ’in any building or land’, the words ’or making, provisions for any amenity in, on, over or under any building or land, shall be inserted.