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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(5) in Rajasthan Land Pooling Schemes Act, 2016

(5)Where permission is granted subject to conditions or is refused, the grounds of imposing such conditions or such refusal shall be recorded in the order and such order shall be communicated to the applicant in the prescribed manner.