Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(1) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(1)The Trust may revise its earlier decision given with respect to a plan in the form of rejecting approved plan approving a rejected plan with or without modifications, or attaching such conditions and restrictions to an approved plan with or without modification which it deems, essential in the interest of securing expedient execution of any scheme of improvement.