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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(3) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(3)In case further details or information's are asked for from the developer with respect to his application a further period of ninety days from the receipt of further information under this sub-rule shall be allowed to the Trust to communicate to the developer the final decision of the Trust on his application.