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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1)(i) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(i)20% of the market value of land as determined for the area by the District Level Committee [if the land is situated in] [Substituted 'if the land has been included' by Notification No. S.O. 154, dated 7.10.2013 (w.e.f. 19.11.1955).] the urbanise-able limit or peripheral belt of Jaipur Development Authority or Jodhpur Development Authority, or any Urban Improvement Trust or any Municipal Corporation or Municipal Council, and