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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2)(xii) in Jodhpur Development Authority Act, 2009

(xii)the suspension, so far as may be necessary, for the proper carrying out of the schemes, of any rule, bye-law, regulation, notification or order made or issued any law for the time being in force which the legislature of the State is competent to make: