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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2) in Jodhpur Development Authority Act, 2009

(2)The Authority may, within the period specified in the regulations, sanction such plan either without modifications or subject to such modification or conditions as it considers expedient or may refuse to give sanction, if the Authority is of opinion that such division or laying out of street is not in any way consistent with the proposal of the plan.