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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(6)(b) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(b)[] [Renumbered by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.] If person who has not construed a building within [three] [Substituted for 'two' by Amended Notification No. F.9 (63) UDH/III/81, dated 23-3-1991, published in Rajasthan Gazette Part IV-C, dated 7-5-1992.] years from the date of allotment the plot so allotted to him shall stand cancelled and the allottee shall not be eligible for allotment of a plot in future: