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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(3)(b) in The Jaipur Development Authority Act, 1982

(b)the particulars of land allotted or reserved under clause (ii) of sub-section (2) with a general indication of the uses to which such land is to be put and the terms and the conditions subject to which such land is to be put to such uses;