Section 2(c) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(c)[ All allotment of land under clause (a) shall be made within a period of 60 days and under clause (b) within a period of 30 days from the date of receipt of the completed application in Form-B.] [Inserted by Notification No. F.6(25)/Gr. 6/99/18, dated 30.4.2001, Published in the Rajasthan Government Gazette, Extraordinary, Part-4(ga)(1), dated 10.5.2001.]
