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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(2)That the institution is a non-commercial concern and does not intend to derive any commercial benefit out of the land allotted to it or out of the building constructed over the plot so allotted.