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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Rajasthan - Subsection

Section 145(3) in Rajasthan Panchayati Raj Rules, 1996

(3)The applicant shall also deposit Rupees Twenty five for preparation of map, if the site map has not been enclosed with the application. In such case Secretary shall prepare a site map after site inspection in the presence of the applicant.