Section 3 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
3. Rates to be supplementary.
- These rules shall have effect as supplementary to and not in derogation of the bye-laws for buildings in force in any urban area made under provisions of the Rajasthan Municipalities Act, 1959 (Act o. 38 of 1959).
