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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(7) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(7)That the institution shall complete the construction of the building for which the land is allotted within a period of two years from the date of which it is allotted.