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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(1)(ii) in The Rajasthan Urban Improvement Act, 1959

(ii)where any such land is intended to be allotted free of charge to the Scheduled Castes, Scheduled Tribes or to person entitled under section 31 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) to possess a site for a residential house in the 'abadi' of the urban area free of charge.]