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

State of Rajasthan - Subsection

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

(a)acquisition, development, reservation and sale or leasing of land for purpose of public utilities such as roads, streets, open spaces, parks, gardens, recreation and play grounds, hospitals, dispensaries, educational institutions, green-belts, dairies, housing development, development of markets, shopping centers, commercial complexes, cultural centers, administrative centers, transport facilities and public purposes of all kinds;