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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Urban Improvement Trust (General) Rules, 1962

(2)When the Master Plan has been approved by the State Government it shall publish in the Official Gazette, a Notice in Form B' stating that the Master Plan has been approved and a copy thereof would be available in the office of the Trust/Municipality concerned which may be inspected during office hours on any working day".]