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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(5) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(5)No plans, for sub-division etc., shall be released by the Trust to the developer unless requirements or sub-rule (1) or sub-rule (3) have first been complied with.