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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in The Rajasthan Urban Improvement Act, 1959

(2)A notification under sub-section (1) shall remain in force for six months from the publication thereof:Provided that the State Government may. for sufficient reasons, extend the said period by a further period not exceeding six months.