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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1)(iv) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(iv)that the site is under compulsory acquisition for the purposes mentioned in the master plan or for any scheme of improvement of any urban area sanctioned by the Government or public institutions: