Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(lxvi) in Rajasthan Municipalities Act, 2009 (lxvi)"urban land" means any land vested in, or placed at the disposal of, any local authority under any law for the time being in force for the purpose of urban development;
