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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(4)(iv) in Rajasthan Land Pooling Schemes Act, 2016

(iv)calculate the contribution to be levied under sub-section (1) of section 43, on each plot used, allotted or earmarked for a public purpose or for the purpose of the appropriate authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public;