Section 46 in The Jaipur Development Authority Act, 1982
46. [ Possession to be made available to the Authority. [Substituted by Rajasthan 30 of 1987.]
- Where any land is taken possession of, the State Government shall make that land available to the Authority for the purpose of performing its functions, discharging its duties and exercising its powers] [Substituted by Rajasthan 15 of 1989 [10-7-88].].
