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State of Rajasthan - Section

Section 41 in The Jaipur Development Authority Act, 1982

41. Lapse of Scheme.

- If the Authority fails to implement the project or scheme approved under sub-section (4) of section 39 within a period of five years from the date of publication thereof under sub-section (5) of section 39, it shall, on the expiration of the said period of five years, lapse.