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[Cites 0, Cited by 0] [Section 90A(9)] [Section 90A] [Entire Act]

State of Rajasthan - Subsection

Section 90A(9)(d) in Rajasthan Land Revenue Act 1956

(d)"peripheral belt" means the peripheral belt indicated in the master plan or master development plan of a city or town prepared under any law for the time being in force and where there is no master plan or master development plan or where peripheral belt is not indicated in such plan, the area as may be notified by the State Government from time to time.