Section 6(1)(b) in Rajasthan Land Pooling Schemes Act, 2016

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State of Rajasthan - Subsection

Section 6(1)(b) in Rajasthan Land Pooling Schemes Act, 2016

(b)the proceeds from the sale of land referred to in part (iii) of sub-clause (a) shall be used for the purpose of providing infrastructure facilities;

(xii)the imposition of conditions and restrictions in regard to the open space to he maintained around buildings, the percentage of building area for a plot, the number, size, height and character of buildings allowed in specified areas, the sub-division of plots, the discontinuance of objectionable uses of land or buildings in any area in specified periods, parking spaces and loading and unloading spaces for any building and advertisement signs;

(xiii)the suspension, so far as may be necessary, for proper carrying out of the scheme, of any rule, bye-law, regulation, notification or order made or issued under any Act of the State Legislature or any of the Acts which the State Legislature is competent to amend:

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State of Rajasthan - Subsection

Section 6(1)(b) in Rajasthan Land Pooling Schemes Act, 2016