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[Cites 0, Cited by 0] [Section 90A(9)] [Section 90A] [Entire Act]

State of Rajasthan - Subsection

Section 90A(9)(a) in Rajasthan Land Revenue Act 1956

(a)"local authority", in relation to a local area, means an authority constituted or designated for, or entrusted with the function of, planned development of that area and includes an Urban Improvement Trust constituted under the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959), the Jaipur Development Authority constituted under the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982), the Jodhpur Development Authority constituted under the Jodhpur Development Authority Act, 2009 (Act No. 2 of 2009) or a Municipality constituted under the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009);