Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 15 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975 15. Other facilities. - An other facility that may be deemed necessary in an area shall be adequately provided as may be directed by the Trust from time to time.
