Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5)(v) in The Rajasthan Urban Improvement Trust (General) Rules, 1962

(v)Any person may submit objections and suggestions with respect to said Draft Master Plan within a period of 30 days from the date of the publication of this notice in the Official Gazette to the undersigned.