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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(3) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(3)The Trust may proceed to recover the expenses incurred by it from the developer or the person to whom the developer has sold the land in the approved plan, in the manner provided in the municipal law for the time being in force for the recovery of municipal claims.