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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1) in Rajasthan Special Investment Regions Act, 2016

(1)From the date of notification of the Master Development Plan, no government agency or any other person shall, within the area included in the Master Development Plan, institute or change the use of any land or building or undertake, or grant any permission for, any development unless the Regional Development Authority has given specific approval for the same in the manner prescribed by the regulations.