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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2)(ii) in Ajmer Development Authority Act, 2013

(ii)acquisition, development, reservation and sale or leasing of land for purpose of public utilities such as road, streets, open spaces, parks, gardens, recreation and playgrounds, hospitals, dispensaries, educational institutions, green belts, dairies, housing development, development of markets, shopping centres, commercial complexes, cultural centres, administrative centres, transport facilities and public purposes of all kinds;