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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5)(iii) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(iii)[ If the trust in its interest refers the case to the State Government for such regularisation or an allottee applies to the Government stating the facts in detail for such regularisation, the State Government may permit such regulation on payment by the allottee, the cost of land and expenses, if any, plus interest and penalty, as provided in clause (i) above.] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]