Section 41A in The Rajasthan Urban Improvement Act, 1959
41A. [ Provision for previously sanctioned scheme. [Inserted by Rajasthan Act 6 of 1962, dated 21-4-1962, w.e.f. 30-12-1961.]
- Notwithstanding anything contained in this Chapter, all improvement and development schemes falling within the purview of this Act, framed by a former Trust or otherwise and sanctioned by the State Government in relation to any area within the State prior to the establishment of an Improvement Trust under this Act for that area, shall be deemed to be the schemes duly sanctioned and notified under and in accordance with the provisions of this Chapter.] [Inserted by Rajasthan Act 3 of 1963. dated 29-3-1963.]
