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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(2)The developer whose land is affected by the provisions of sub-rule (1) shall submit extra copies of the plan so that one copy thereof may be sent to each Government Department concerned.Disposal of Applications