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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3)(ii) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(ii)Full urban assessment shall be charged on the plot after five years before which the construction of a house or a building shall be completed, for the first five years only half of the urban assessment shall be charged.]