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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(1)(a) in The Rajasthan Urban Improvement Act, 1959

(a)with the sanction of the State Government, dispose of [by way of allotment, regularization or auction,] [Inserted by Rajasthan Act 21 of 1999. dated 11-10-1999. w.e.f. 17-6-1999.] any land acquired by the State Government and transferred to the Trust without undertaking or carrying on any improvement thereon, or