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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Rajasthan - Subsection

Section 173(9) in Rajasthan Panchayati Raj Rules, 1996

(9)Where the Officer1 or Authority authorised by the State Government allows the application and passes order for such change of use of land, such Officer or Authority shall also issue notice to the applicant to deposit, within thirty days, the conversion charges for desired change of use of land and also other dues, if any.