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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(1)(f) in The Jaipur Development Authority Act, 1982

(f)all plans, schemes for the development or improvement of any area declared as the urban area of Jaipur and prepared under the said Act shall in so far as they are not inconsistent with the provisions of this Act, be deemed to have been prepared under this Act and any such plan or scheme which was in force immediately before the commencement of this Act, shall continue to be in force so long it is not otherwise dealt with under this Act;