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[Cites 0, Cited by 3] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(3) in The Jaipur Development Authority Act, 1982

(3)Not later than two years from the date of publication of the declaration under sub-section (2) the Authority shall prepare a project or scheme in draft form and publish it in such form and manner as may be determined by regulations together with a notice inviting objections and suggestions from any person with respect to the said draft project or scheme before such date as may be specified therein, such date being not earlier than thirty days from the date of publication of such notice.