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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2) in Rajasthan Land Pooling Schemes Act, 2016

(2)The committee shall consist of the following members, namely,-
(i) Secretary incharge of Urban Development andHousing Department - Chairperson,
(ii) Chief Town Planner, Rajasthan - Member-Secretary, and
(iii) Executive Head of the appropriateauthority - Member.
Explanation. - For the purpose of this sub-section, "Secretary incharge means the the Secretary incharge of the department and includes the Additional Chief Secretary oi the Principal Secretary when he is incharge of the department.