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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2)(vii) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973

(vii)[ Within two years of the receipt of notice in Form III or Form VIII the purchaser or allottee shall complete the construction and use plot for the purpose for which it is sold or allotted to him. The construction and use shall be made in accordance with the conditions, rules, or bye-laws, if any prescribed by the State Government, the Committee or any other local authority duly constructed in this behalf. The prescribed period of 2 years may be extended by the Committee up-to 12 months on the application of the purchaser or allottee.] [[Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69, for the following:-