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[Cites 0, Cited by 0] [Section 173(3)] [Section 173] [Entire Act]

State of Rajasthan - Subsection

Section 173(3)(b) in Rajasthan Municipalities Act, 2009

(b)the particulars of land allotted or reserved under clause (a) of sub-Section (2) with a general indication of the uses to which such land is to be put and the terms and conditions subject to which such land is to be put to such uses;