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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Rajasthan - Subsection Section 4(10) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975 (10)'Saleable area' means an area which is intended to be subdivided or reconstituted into plots and which is to be sold or given to a person:
