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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1) in The Jaipur Development Authority Act, 1982

(1)Notwithstanding anything contained in any other law for the time being in force, the Authority may give such directions to any local authority or other authority or person, with regard to the implementation of any project or scheme financed under section 16, as it thinks fit and any such local authority or other authority or person shall be bound to comply with such directions.