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

State of Rajasthan - Subsection

Section 2(1)(p) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(p)[ "Urban Village" means a village situated in Municipal Area, where more than 75% of the inhabitants are engaged in vocations primarily connected with agriculture or animal husbandry or are rural artisans.] [Added by G.S.R. 76. Dated 31-10-83; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 29-12-83. page 265.]