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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(1)(iv) in Rajasthan Land Pooling Schemes Act, 2016

(iv)the contribution levied on a plot used, allotted or earmarked for a public purpose or for the purpose of the appropriate authority which is beneficial partly to the owners of land or residents within the area of the scheme and partly to the general public shall be calculated in proportion to the benefit estimated to accrue to the general public from such use, allotment or earmark.