Section 9(1)(ii) in The Rajasthan Colonisation (General Colony) Conditions, 1955

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State of Rajasthan - Subsection

Section 9(1)(ii) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(ii)10% of the market value of the land as determined for the area by the District Level Committee [if the land is situated in] [Substituted 'if the land has been included' by Notification No. S.O. 154, dated 7.10.2013 (w.e.f. 19.11.1955).] the urbanise-able limit or peripheral belt of any Municipal Board,

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State of Rajasthan - Subsection

Section 9(1)(ii) in The Rajasthan Colonisation (General Colony) Conditions, 1955