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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(3) in The Rajasthan Housing Board Act, 1970

(3)Where there is any dispute, the matter shall be referred to the State Government. The State Government shall after hearing the local authority concerned, decide the matter. The decision of the State Government shall be final. If the State Government decides that such street, square, land, or part thereof, shall vest in the Board, it shall vest accordingly.