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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(4)(vi) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

(vi)Utilising an area for the provision of community facilities e.g. parks, play grounds, schools, hospitals, dispensaries, welfare and community centres, places of entertainment, banks, Krishi Upaj Mandis, market compounds, post offices, police stations, fire stations, buildings required for the administration of the Mandi, cremation and burial grounds [dhobi ghats and warehouses.] [Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69.]