Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(d) in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959

(d)Purpose of allotment of plot to be adhered to Subdivision of Plots - No Plot meant for residential purpose shall be utilised as a place of public workshop i.e. temple, mosque or church or as a place of business and vice-versa.