Section 3(1)(vii) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015

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State of Rajasthan - Subsection

Section 3(1)(vii) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015

(vii)land belongs to or vests in the Central or State Government or statuary or non statuary bodies, authorities or companies established by or under control of Central or State Government, as the case may be; and

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State of Rajasthan - Subsection

Section 3(1)(vii) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015