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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Rajasthan - Subsection

Section 166(1) in Rajasthan Municipalities Act, 2009

(1)As soon as may be after a plan comes into operation as provided in Section 161, the Municipality may, with the approval of the State Government and by notification in the Official Gazette, declare any area in the city to be a development area for the purposes of this Act.