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

State of Rajasthan - Subsection

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

(h)"Municipal Area" means any local area for which a Municipal Council or a Municipal Board is constituted under the Rajasthan Municipalities Act, 1939 (Rajasthan Act 38 of 1959) or an Urban Improvement Trust is constituted under the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act 35 of 1959) for the Jaipur Development Authority constituted under the Jaipur Development Authority Act, 1982 (Rajasthan Act 25 of 1982)] [Inserted by G.S.R. 5. Dated 27-4-83; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I). Dated 29-4-83. page 9-10.] and shall include a cantonment or a notified area: