Section 4(8)(b) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

(b)which has, heretofore, been levelled, paved, metalled, cancelled sewered or repaired out of Municipal or other Public Funds, or

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