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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(3)Where the Trust decides to reject a plan for sub-division under these rules, 90% of the fee deposited under sub-rule (2) of rule 6 shall be refunded to the developer within 30 days of the date of rejection of the plan.