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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4)(b) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(b)within the distances indicated below from the centre lines of the following roads-
(i)National Highways and State Highway 15 metres.
(ii)[ National Highways and State Highways passing through municipal area except bye-pass and Major District Roads and main city through fares 10 metres.] [Substituted by No. 6(25) Revenue/4/87/3, Dated 17-9-88.]
(iii)Other District Roads and main colony roads 7.5 metres.
(iv)Other roads........[3 metres] [Substituted by No. G.S.R. 61, Dated 28-8-82; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 31-8-82. page 169.].