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

State of Rajasthan - Subsection

Section 2(1)(p) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007

(p)"Residential unit" means use of any premises for dwelling of human beings not exceeding area of [2500] [Substituted for '1250' Notification No. F9(101) Revenue-6/2008/20 dated 17.9.2008 Published in Rajasthan Gazette Extraordinary Part IV-c (i) dated 26-9-2008.] sq. meters;