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[Cites 0, Cited by 0] [Section 182(3)] [Section 182] [Entire Act]

State of Rajasthan - Subsection

Section 182(3)(viii) in Rajasthan Municipalities Act, 2009

(viii)[ from any existing permissible use of land to any other purposes, as the State Government may prescribe:] [Added vide Notification No. F. 2(33) Vidhi/2/2011, dated 22.9.2011 Published in Rajasthan Gazette Exty. Point 4(A), dated 22.09.2011 w.e.f. 31.03.2011.]