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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(1)(h) in The Jaipur Development Authority Act, 1982

(h)all moneys received by the Authority from the disposal of land, building and other property, movable and immovable and other transactions, including lease money, urban assessments, development charges and other similar charges recovered from plot holders;