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[Cites 0, Cited by 0] [Section 53(11)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(11)(f) in First Statutes of the University of Udaipur

(f)To build or purchase a house for his residential purposes including the cost of plot of land or to repay any outstanding loan expressly taken for this purpose before the date of receipt of the application for withdrawal but not earlier than twelve months of the date, or to reconstruct or to make additions or alterations to a house already owned or purchased or acquired by him.