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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(b) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003

(b)'Allotment of Land' means placing of land held or possessed by RIICO at the disposal of any person for industrial, commercial, residential, essential welfare and supporting services, or through auction or by initiation of individual or general negotiation or in any other manner, with or without any consideration;