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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(1)(ii) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

(ii)where the Trust desires to make such amendments to or modifications of the proposals of the developer, which may result in considerable expenses to the developer who expresses his liability to make such improvement.