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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(1)(ii) in Rajasthan Municipalities Act, 2009

(ii)no lease, sale, regularization, allotment or transfer of, or any other contract respecting any Government land shall be valid unless it is confirmed by the prescribed authority in the prescribed manner and on the prescribed conditions.