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[Cites 0, Cited by 0] [Section 90A(9)] [Section 90A] [Entire Act]

State of Rajasthan - Subsection

Section 90A(9)(c) in Rajasthan Land Revenue Act 1956

(c)"urbanisable limits" means the urbanisable limits indicated in the master plan or master development plan of a city or town prepared under any law for the time being in force and where there is no master plan or master development plan, the outer limits of the municipal area;