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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5)(vii) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(vii)where services have been handed over to the local authority for maintenance or more than fifty percent of the development charges for the same have been deposited to the local authority.