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[Cites 0, Cited by 0] [Section 24B] [Entire Act]

State of Rajasthan - Subsection

Section 24B(iv) in Rajasthan Tenancy (Government) Rules, 1955

(iv)ten miles of any area for which the State Government has by an order issued under Section 3 of the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act 35 of 1959), directed carrying out of a civil survey and the preparation of a master plan, or