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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(1) in Jodhpur Development Authority Act, 2009

(1)The State Government may, by notification in the official Gazette, constitute a Settlement Committee consisting of a Chairman and such other member, as it may deem fit, to resolve the disputes between the Authority and other persons; and such Committee shall undertake to resolve the dispute whenever so requested by the concerned person.