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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3)(viii) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(viii)that the institution to whom land is allotted has not acquired land either by allotment or otherwise at any place in the State; and