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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(1)(iv) in Rajasthan Land Pooling Schemes Act, 2016

(iv)such portion of the sums payable as compensation for land earmarked or designated for any public purpose or for the purpose of the appropriate authority which is beneficial partly to the owners of land or residents within the area of the scheme from such earmark or designation;