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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015

(3)The applicant shall furnish such other relevant information as may be required by the Authorized Officer and as directed by the State Government, from time to time.