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[Cites 0, Cited by 3] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(3) in The Jaipur Development Authority Act, 1982

(3)If any land vested in the Authority is required at any time thereafter by the State Government, the Authority shall, by notification in the Official Gazette place it at the disposal of the State Government upon such terms and conditions as may be agreed upon between the State Government and the Authority.