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 18B] [Entire Act] State of Rajasthan - Subsection Section 18B(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974 (2)After the 25% of the cost of the land is deposited by the allottee, the possession of the land shall be handed over to him for development.
