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

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Urban Improvement Trust (General) Rules, 1962

(2)The notice referred to in sub-rule (i) together with a copy of the Draft Master Plan shall be sent by the Officer or the Authority to each of the Local Body operating in the area included in the Master Plan.