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[Cites 0, Cited by 1] [Section 156] [Entire Act]

State of Rajasthan - Subsection

Section 156(3) in Rajasthan Municipalities Act, 2009

(3)The City Development Plan, as prepared under sub-Section (1), shall be sent to the Metropolitan Planning Committee for inclusion in the Metro Region Development Plan, in case the Municipality is a part of any Metro Region; and in all other cases, it shall be sent to the District Planning Committee for inclusion in the District Master Development Plan.