Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(g) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999 (g)'land' means the land transferred to the corporation by the State Government and the land purchased or acquired or otherwise held by it;
