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[Cites 0, Cited by 0] [Section 183(1)] [Section 183] [Entire Act]

State of Rajasthan - Subsection

Section 183(1)(c) in Rajasthan Municipalities Act, 2009

(c)the Municipality shall cause to be prepared, a map of the area comprised within the said line and the street concerned and a statement specifying the lands enclosed therein, which shall be open for the inspection of the public.