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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1)(i) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(i)revenue or area share given to land owner in lieu of land under any kind of agreement such as Joint Venture, Joint Development etc, in case the Promoter is not the owner of the land,