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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in Jodhpur Development Authority Appellate Tribunal Rules, 2017

(2)The form of application and fee for the inspection of records shall be same as specified in Rule 208 of the General Rules (Civil), 1986. The fee shall be deposited in the fund of the Authority. No fee shall be charged from the Authority or the State Government.