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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3)(ix) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(ix)that on violation of any of the above conditions, allotment shall stand cancelled and land shall revert to the Trust: