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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(1)(o) in Rajasthan Special Investment Regions Act, 2016

(o)all sums or charges which the Trust was, immediately before such constitution, entitled to levy, assess and recover for or in respect of development or improvement of any land in the area of such Special Investment Region, may continue to be levied, assessed and recovered by the Regional Development Authority under the corresponding provisions of this Act.