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State of Rajasthan - Section

Section 69 in Rajasthan Special Investment Regions Act, 2016

69. Disputes with local authority.

- Notwithstanding anything contained in any Rajasthan Law, any dispute relating to territorial or functional jurisdiction between a Regional Development Authority and any local authority, if not amicably settled, shall be referred to the State Government and the decision of the State Government thereon shall be final.