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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(1)(b) in Ajmer Development Authority Act, 2013

(b)after undertaking or carrying out such development as it thinks fit, to such person, in such manner and subject to such covenants and conditions, as it may consider expedient to impose for securing development according to plan.