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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(1)All the plans and statements sent to the Trust shall be duly signed and authenticated by the developer and the person who has prepared the plans and the statement.