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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(1) in Ajmer Development Authority Act, 2013

(1)The State Government may, by notification in the Official Gazette, constitute a Settlement Committee consisting of a Chairman and such other members, as it may deem fit, to resolve the disputes between the Authority and other persons and such Committee shall undertake to resolve the dispute whenever so requested by the concerned person.