Section 33(1)(iii) in The Rajasthan Land Acquisition Rules, 1956

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

State of Rajasthan - Subsection

Section 33(1)(iii) in The Rajasthan Land Acquisition Rules, 1956

(iii)that where the State Government is satisfied, after such enquiry as it may deem necessary, that the Company was prevented by reasons beyond its control from erecting, providing, construction or executing dwelling house or amenities or any building or work within the time specified in the agreement, the State Government may extend the time for that purpose by a period not exceeding one year at a time so however that the total period of extension shall not exceed three years.

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State of Rajasthan - Subsection

Section 33(1)(iii) in The Rajasthan Land Acquisition Rules, 1956