Rajasthan Urban Improvement (General) Rules, 1964

The Rajasthan Urban Improvement (General) Rules, 1964

Published vide Notification No. F.7(9) TP\64, dated 7-11-64, Published in Rajasthan Gazette, Part 4-C, Ordinary dated 11-3-65, page 766

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In exercise of the powers conferred by section 74 read with sub- section (D II 2) of section 53 of the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act No 35 of 1959), the State Government hereby makes the following rules, the same having been previously published as required by sub-section(II-2) of the said section 74 in the Rajasthan Gazette, Part III-B Extraordinary, dated 29th June, 1964:-

1. Short title, extent and commencement.- (1) The rules may be called the Rajasthan Urban Improvement (General) Rules, 1964.

(2) They shall come into force on their publication in the official Gazette.

2. Definitions.- In these rules, unless the context otherwise requires.-

(a) 'Act' means the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act 35 of 1959): and

(b) 'Section' means a Section of the Act.

3. Time limit for disposal of cases referred to collector.- The Collector shall dispose of every case referred to him under sub-section (4) of section 53 for the determination of compensation as expeditiously as possible in any case within a period of one year.