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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2)(iii) in Jodhpur Development Authority Act, 2009

(iii)acquisition laying out or relaying out of land either vacant or already built upon, re-building or re-locating areas which have been badly laid out or which have development or degenerated into a slum or kachhi basti, the filling up or reclamation of laying, swampy or unhealthy areas or leveling up of land;