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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(m) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(m)"Society" means a Housing Co-operative Society formed and registered under the Rajasthan Co-operative Societies Act. 1965 (Rajasthan Act 13 of 1965):