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

State of Rajasthan - Subsection

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

(iii)acquisition, laying out or relaying out of land either vacant or already built upon, rebuilding or relocating areas which have been badly laid out or which have development or degenerated into a slum or kachhi basti, the filling up or reclamation of laying, swampy or unhealthy areas or levelling up of land;