Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 238A] [Entire Act] State of Rajasthan - Subsection Section 238A(5) in Rajasthan Municipalities Act, 2009 (5)Any development of land in a municipal area made or continued in contravention of the provisions of this section shall be deemed to be an unauthorized development for the purposes of this Act.
