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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2)(x) in The Jaipur Development Authority Act, 1982

(x)the reservation of land in any scheme to such extent as may be provided by regulations for the purpose of providing housing accommodation to the members of Scheduled Castes, Scheduled Tribes, backward classes and weaker sections of the society;