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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(4)(ii) in Rajasthan Land Pooling Schemes Act, 2016

(ii)determine whether the areas used, allotted or earmarked for a public purpose or purposes of the appropriate authority are beneficial wholly or partly to the owners or residents within the area of the scheme;