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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(3) in The Rajasthan Urban Improvement Act, 1959

(3)The Chairman shall also cause copies of all documents referred to in clause (c) of sub-section (1) to be delivered to any applicant on payment of such fees as may be prescribed by regulations.