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

State of Rajasthan - Subsection

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

(g)"Master Plan Area" means the area covered by the Master plan prepared and approved for and Urban area in accordance with the provisions of the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act 35 of 1959) (and the Jaipur Development Authority Act, 1982) [(Rajasthan Act 25 of 1982)] [Inserted by No G.S.R. 5. Dated 27-4-83; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I). Dated 29-4-83. page 9-10.]:
(gg)[ Medical facilities shall include medical, hospital, diagnostic centres and Nursing homes.] [Inserted by G.S.R. 75, Dated 8-10-96; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 16-10-96.]