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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(5) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(5)That the institution to whom such land is allotted has not acquired any land either by allotment or otherwise at the place in the State where the land is proposed to be allotted.