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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3) in Rajasthan Special Investment Regions Act, 2016

(3)In order to regulate the developments in the periphery area, the Regional Development Authority may prepare separate Master Development Plan and Development Scheme for the periphery area in accordance with the provisions of this Act.