Section 1A(ix) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(ix)"Urban Bodies" means bodies constituted under the Rajasthan Municipalities Act, 1959 or the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959) or the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982).]
