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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(1) in The Rajasthan Urban Improvement Act, 1959

(1)While notifying the sanction of a scheme under section 38, the State Government shall also specify in such notification the period within which the scheme so sanctioned is required to be executed by the Trust.