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

State of Rajasthan - Subsection

Section 2(1)(vi) in The Rajasthan Urban Improvement Act, 1959

(vi)"improvement" with its grammatical variations means the carrying out of building, engineering, mining or other operations in, on, over or under land or the making of any material change in any building or land [or making provision for any amenity in, on, over or under any building or land] [Inserted by Rajasthan Act 10 of 1973. dated 28-3-1973. w.e.f. 2-12-1972.] and includes re-improvement;