Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(5)(g) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(g)use of institutions other than charitable and public institutions under Rule 19 of these rules, shall invariable be on lease hold basis for a limited period not exceeding 99 years duration and in no case on free hold basis :