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State of Rajasthan - Section

Section 161 in Rajasthan Municipalities Act, 2009

161. Date of operation of Plan.

- Immediately after a Plan has been sanctioned by the '[State Government], it shall be published through a public notice stating that a Plan has been approved and naming a place where a copy of the Plan may be inspected at all reasonable hours and upon the date of the first publication of the aforesaid notice, the Plan shall come into operation.