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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(2)(a) in Rajasthan Municipalities Act, 2009

(a)The State Government or any officer authorized by it in this behalf may, for the purpose of satisfying as to the correctness, legality or propriety of any proposal to lease, sell, regularize; allot or transfer any Municipal land or Government land made by or on behalf of a Municipality or Chairperson, or officer of a Municipality, call for the relevant record, and may while doing so direct that pending the examination of the matter, the proposal to lease, sell, regularize, allot, or transfer of the Municipal land or Government land shall remain in abeyance and no action in furtherance thereof shall be taken till the decision of the State Government or of the authorized officer under sub-Section (2)(b).