Section 43(1)(iii) in Rajasthan Land Pooling Schemes Act, 2016

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State of Rajasthan - Subsection

Section 43(1)(iii) in Rajasthan Land Pooling Schemes Act, 2016

(iii)no such contribution shall be levied on a plot used, allotted or earmarked for a public purpose or for the purpose of the appropriate authority which is solely beneficial to the owners of land or residents within the area of the scheme; and

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State of Rajasthan - Subsection

Section 43(1)(iii) in Rajasthan Land Pooling Schemes Act, 2016