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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1) in Ajmer Development Authority Act, 2013

(1)At any time after a Plan has come into operation according to provisions of section 24, the Authority may make any modification to the Plan as it thinks fit, the modification, which in its opinion, does not affect material alterations in the character of the Plan and which does not relate to the extent of land uses or the standards of population density.