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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(4) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(4)The Trust while making amendment of adjustment of any plan submitted by a developer or while drafting a new scheme of improvement, may alter the boundaries of a site and thus include or exclude other adjoining areas to or from the scheme of improvement, may alter the boundaries of a site and acquisition of such areas or enter into an agreement with their owner or occupier of the land concerned.