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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Rajasthan - Subsection

Section 3B(2) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959

(2)The reserve price for allotment of land set apart and reserved for tourism unit shall be equal to the rates recommended for assessment of market value of agriculture land by district level committee under Rule 58 of the Rajasthan Stamp Rules, 2004.