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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(1) in Jodhpur Development Authority Act, 2009

(1)The Authority shall recover the urban assessment or ground rent from the plot holders on local or plot sold on lease hold basis by the State Government or the Authority or any local authority at such rates, and in such manner as may be prescribed.