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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(xx) in Rajasthan Municipalities Act, 2009

(xx)"deficit in parking space" means the deficits in the provision for parking spaces required under bye-laws made in this behalf for different types of vehicles in any non-residential buildings, including complexes and institutional buildings, whether constructed unauthorized or by change of land use;