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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1)(i) in Rajasthan Land Pooling Schemes Act, 2016

(i)after giving notice in the prescribed manner and in the prescribed form to the ' persons affected by the scheme, define and demarcate the areas allotted to, or earmarked for, any public purpose, or for a purpose of the appropriate authority and the final plots;