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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(8) in Rajasthan Municipalities Act, 2009

(8)The Municipality shall not decide any such application in which change of present land use is involved and permission for such change is needed under Section 182. The applications mentioned in this clause shall be referred to the State Government or the concerned authority under intimation to the applicant and with the directions to him not to commence the work.