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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3)(iii) in The Rajasthan Lands (Restrictions on Transfer) Act, 1976

(iii)that the land is needed or is likely to be needed for any development within the meaning of Chapters V and VII of the Urban Improvement Act or for such things as public buildings and other public works and utilities, roads, housing, recreation, industry, business, markets, schools and other educational institutions, hospitals and public open spaces and other categories of public uses.