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

State of Rajasthan - Subsection

Section 2(1)(f) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(f)"Lease" means a lease executed under the rules:
(ff)[ "Local body" means a Municipality, Municipal Board. Urban Improvement Trust. Jaipur Development Authority or only one local authority as the case may be in whose jurisdiction the land is situated.] [Inserted by G.S.R. 76. Dated 31-10-83; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 29-12-83. page 265.]