Section 8(2) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(2)The permission for construction of the labour colony shall be given [if required at the time of the establishment of an industry] [Substituted by G.S.R. 35, Dated 4-3-1991; published in Rajasthan Gazette Part 4(Ga)(I), Dated 7-3-91, p. 100.].
