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State of Rajasthan - Section

Section 13 in The Rajasthan Land Development Corporation Rules, 1977

13. Issue of order under sub-section (1) of Section 32.

- Where after such an enquiry, the Collector issues an order requiring the corporation to rectify the defects or complete the unfinished work, the Collector shall allow a period of not less than 3 months to the corporation for compliance.