Section 74(1)(b) in The Rajasthan Urban Improvement Act, 1959

[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(1)(b) in The Rajasthan Urban Improvement Act, 1959

(b)for prescribing the fees payable for a copy of or extracts from the assessment list under section 35 or section 73;

(bb)[ for prescribing standards for the sub-division or re- constitution of plots, lay-out of private streets etc., and, for provision of roads, lanes, water connections, electric connections and other amenities to be provided for by the owner at his costs; [Sub-clauses (bb) & (bbb). Inserted by Rajasthan Act 3 of 1963. dated 29- 3-1963.]

(bbb)for prescribing the particulars to be submitted under subsection (1) of section 73A, and the period during which the plan shall be sanctioned or refused under sub-section (2) of the same;]

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State of Rajasthan - Subsection

Section 74(1)(b) in The Rajasthan Urban Improvement Act, 1959