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[Cites 0, Cited by 0] [Section 337(2)] [Section 337] [Entire Act]

State of Rajasthan - Subsection

Section 337(2)(xxxii) in Rajasthan Municipalities Act, 2009

(xxxii)for prescribing the extent to which land in any scheme may be reserved for the purpose of providing housing accommodation to the members, of Schedule Caste, Schedule Tribe, the Backward Classes and weaker Sections of the society ,including disabled, handicapped and mentally retarded persons and unassisted elderly persons;