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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(2) in The Jaipur Development Authority Act, 1982

(2)Where no such agreement as is referred to in sub-section (1) can be reached, the matter may be referred to the State Government and the State Government may, after giving to the local authority and the Authority a reasonable opportunity of being heard, decide the amount of such contribution. The decision of the State Government shall be binding on both parties.