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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(xvii) in Rajasthan Land Pooling Schemes Act, 2016

(xvii)"sub-division" means division of a parcel or piece of land into two or more parts. (2) Words and expressions used in this Act, but not defined herein, shall have the same meanings as assigned to them in the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act No. 35 of 1959), the Rajasthan Municipalities Act, 2009 (Rajasthan Act No. 18 of 2009), Jaipur Development Authority Act, 1982 (Act No. 25 of 1982), the Jodhpur Development Authority Act, 2009 (Act No. 2 of 2009) and Ajmer Development Authority let, 2013 (Act No. 39 of 2013).