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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in The Jaipur Development Authority Act, 1982

(1)Before preparing any Plan finally the Authority shall prepare a Plan in draft and publish it by making a copy thereof available for inspection and publishing a notice in such form and manner as may be determined by regulations inviting objections and suggestions from any person with respect to the draft Plan before such date as may be specified in the notice.