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

State of Rajasthan - Subsection

Section 173C(3) in Rajasthan Panchayati Raj Rules, 1996

(3)No sub-division or reconstitution of plot or plots shall be allowed in the abadi area of a village if such sub-division or reconstitution is contrary to any scheme or plan, if any, in operation in the Panchayat circle or falls within the ambit of restrictions imposed by the State Government by any general or special order keeping in view the density of population in the abadi area.