The rajasthan urban property (restriction of transfer) repeal act, 1978
Rajasthan · state statute
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IJA W DEP.tlRT!vlENT
:'rOTIFICATION
Jaipur, November 1o, 1978.
r:« F. 2 (29) \t idhi/78.--In pursuance of clause (3) of
AI tide 348 of the Corstitution of India, the Governor is
pleased to authorisa tle publication In the Rajasthan Gaz~tte
of the follo\ving translation in the English language of the
Rajasthan Nagariya Sampatti (Antaran Par Nirbnudhan )
Nirsan Adhinivam. 19iR (Adhiniyam Sankhya 18 San lQ78):-
ENG111SH TRANSLATION
THE RAJASTHAN UrtBAN PROPERTY (RESTRICTJON OF
TRANSFER) R.EPEAL ACT, 1978.
(Act No. 18 of H178)
rReceived the xsseni of the Governor on the 13th day
cf November. 1978.1
t.
An
Act
to provide for tne repeal of the Rajas! han Urbati Property
(Restriction of Transfer) Act, .1973.
Be it enac tee! by the Rajasthan State Legislature in
the Twenty-ninth Year of the REpublic of India as follows:-
1. Shari title and f'Olnmencement.-(l) This Act
may be called the Rajasthan Jrban Property (Restriction of
Transfer) Repeal Act. 1978.
(~) 11shall corr.e into f rce at once.
2. Repeal of ;q,a.jasthar Act 6 of 1973.-The Rajasthan
Urban Property (Restriction 0:Transfer) Act, 1973 (Rajasthan
Act 6 of 1973) is hereby repealer'
~E{;a'~1!{GT ~q'I
Seeretaryto the Government.
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