Section 29 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
29. Transitory provisions.
- For the purpose of facilitating the working of these rules, the State Government may by order in writing give such directions as may appeal to be necessary.[x x x] [Rule 30 deleted by Amended Notification dated 3-7-1976, Published in Rajasthan Gazette Part 4(C)(I), dated 8-7-1976, page 162.].
