Section 3(5)(e) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

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State of Rajasthan - Subsection

Section 3(5)(e) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(e)use of public and charitable institutions or Group Housing Societies under Rule 18, 18-A and 18-B of these rules, on cost price, reduced price or token price (i.e. free of cost); or

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State of Rajasthan - Subsection

Section 3(5)(e) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974