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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(5) in Ajmer Development Authority Act, 2013

(5)Immediately after a project or scheme is approved under sub-section (4), with or without modifications, the Authority shall publish in the Official Gazette and in such other manner as may determined by regulations a final project or scheme and specify the date on which it shall come into operation.