Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(15) in The Jaipur Development Authority Act, 1982 (15)"plan" means a master development plan or a zonal development plan prepared or deemed to be prepared under this Act, and the expression 'any plan' shall be construed accordingly;
