Section 3(1)(b) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

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State of Rajasthan - Subsection

Section 3(1)(b) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(b)for any commercial purpose, or [(c) for public utility purpose.] [Inserted by G.S.R.45, Dated July 31, 1998, published in Rajpatra Part 4(ga), dated 7-8-1998, page 151(2), w.e.f. 7-8-1998.]

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State of Rajasthan - Subsection

Section 3(1)(b) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981