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State of Rajasthan - Section

Section 21 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

21. Revision.

- In case the land is not utilised for the purpose for which it has been allotted within a period of two years from the date of allotment after depositing the full cost of plot, the land together with the building constructed thereon shall revert the Trust with no claim of compensation.