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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(3)(b) in Ajmer Development Authority Act, 2013

(b)the particulars of land allotted or reserved under clause (ii) of sub-section (2) with a general indications of the uses to which such land is to be put and the terms and conditions subject to which such land is to be put to such uses ;