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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3)(c) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(c)[68%] [Substituted for the figure '70' by Amended Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] of the plots reserved for allotment by lottery shall be allotted to the persons entitled under category in clause (a) of sub-rule (2) on the basis of lottery according to procedure specified in Annexure-B provided always that 15% of the reserved plots shall be reserved and allotted to the persons belonging to the Scheduled Castes and Scheduled Tribes and shall be allotted on the basis of lottery according to the procedure specified in Annexure-B.