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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(1)A developer may withdraw his application for sub-division, reconstitution or improvement of plots together with all documents filed in accordance with these rules, within fifteen days of date of its submission, giving one or both of the following reasons,-
(i)that the plan needs to be further modified or some information is to be included in the application, and
(ii)that the applicant has changed his mind and does not intend to undertake the proposed scheme of sub-division, reconstitution or improvement of plots.