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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Rajasthan - Subsection

Section 173(10) in Rajasthan Panchayati Raj Rules, 1996

(10)Whenever the applicant deposits the required charges and also other dues, if any, within the period specified in the notice issued under sub-rule (9), the Officer or Authority authorised by the State Government shall proceed to grant him permission for change of use of abadi land in Form XLIX.