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[Cites 0, Cited by 0] [Section 14B] [Entire Act]

State of Rajasthan - Subsection

Section 14B(3) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(3)prepare scheme for allotment on fixed rate;
(a)for establishing a market for and trade or business; or
(b)for shifting any trade or business from congested area of the city; or
(c)for rehabilitation of persons displaced from any area as a result of any development work in that area.]