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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3)(d) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(d)[ 2% of the plots reserved for allotment by lottery shall be allotted to the persons entitled under category in clause (f) of sub-rule (2) on the basis of lottery according to procedure specified in Annexure-B.] [Added by Notification No. F. 9(63) UDH/Gr. III/81, dated 29-5-1985, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 3-6-1985, page 120.]