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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Rajasthan - Subsection

Section 173(2)(q) in Rajasthan Municipalities Act, 2009

(q)reservation of land in any scheme to such extent as may be prescribed in the rules made by the State Government for the purpose of providing housing accommodation to the members of Scheduled Castes, Scheduled Tribes, the Backward Classes and weaker Sections of the society, including disabled, handicapped and mentally retarded persons and unassisted elderly persons;