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

State of Rajasthan - Subsection

Section 3(3)(b) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(b)in case of mixed development (residential and commercial) projects rupees ten per square meter for project where the area of land proposed to be developed does not exceed one thousand square meters or rupees fifteen per square meter for projects where the area of land proposed to be developed exceeds one thousand square meters but shall not be more than ten lakhs rupees;