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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5)(ii) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(ii)[ After the expiry of the period one year from the date of the said automatic cancellation, the Chairman shall have no power to regularise such allotment of land, but the trust will have power to extend this period by one year more on payment by the allottee, the amount of cost of land plus interest and penalty as provided in clause (i) above.] [Substituted by Amended Notification No. F. 9(8) UDH/Gr. III/86, dated 19-2-1987, Published in Rajasthan Gazette Part IV-C(I), dated 2-4-1987, page 13.]