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

State of Rajasthan - Subsection

Section 19(8) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(8)That the land so allotted shall not be transferable either by sale or otherwise to any one. or liable to any encumbrances before or after the completion of the building without permission of the Trust.