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[Cites 0, Cited by 2] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(3) in The Jaipur Development Authority Act, 1982

(3)Before making any modification to the Plan, Authority shall publish a notice, in such form and manner as may be determined by regulation inviting objections before such date as may be specified in the notice and shall consider all objections and suggestions that may be received by the Authority.