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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(1)(iv) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(iv)where the Trust directs that some other part or whole of the adjoining site which is not owned by the developer and which may involve extra expenses to be incurred by the developer, which the developer is not willing to incur.