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[Cites 0, Cited by 0] [Section 173B] [Entire Act]

State of Rajasthan - Subsection

Section 173B(7) in Rajasthan Panchayati Raj Rules, 1996

(7)The proposed uses of land should be clearly stated in the application or separately appended as a land use schedule providing therein,-
(i)the sizes of plots, their setbacks;
(ii)right of way to roads with width of the pavement; and
(iii)open spaces, if any, in the vicinity;