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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(2) in Jodhpur Development Authority Act, 2009

(2)If the Authority, after approval of any project or scheme under sub-section (4) of section 40, at any time, considers it necessary to make certain modifications therein, which in its opinion do not effect material alteration in the character of the project and scheme, may make suitable modifications.