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

State of Rajasthan - Subsection

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

(i)[ "Periphery Village" means the area of a village situated within the distances indicated below from the urbanisable limit for municipal limit, whichever is further, of the town or [Amendment by No. G.S.R. 83, Dated 1-10-94; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 20-10-94. page 304(1).]