ajmer development authority act, 2013

An Act For forming Ajmer City and certain contiguous areas into Ajmer Region, to provide for the establishment of an Authority for the purposes of planning, co-ordinating and supervising the proper, orderly and rapid development of the Ajmer Region and of executing plans, projects and schemes for such development and to provide for matters connected therewith. Whereas, Ajmer, Kishangarh and Pushkar City and areas contiguous to it are being progressively developed and populated, and the necessity is being increasingly felt for forming these areas into Ajmer Region and for setting up of an Authority for the purpose of planning, co-ordinating and supervising the proper, orderly and rapid development of these areas, in which several government departments, local authorities and other organisations are at present engaged within their own jurisdictions; to provide also that such Authority be enabled either itself or through other authority to formulate and execute plans, projects and schemes for the development of Ajmer Region so that housing, community facilities, civic amenities and other infrastructure are properly created for the population of Ajmer Region in the perspective of 2028 A.D. or thereafter including the intermediate stages, and to provide for matters connected with the purpose aforesaid; Be it enacted by the Rajasthan State Legislature in Sixtyfourth Year of the Republic of India, as follows:- CHAPTER- I Preliminary

Act number

Act 39 of 2013

Year

2013

Enacted on

08-08-2013

In force from

8 August 2013

Jurisdiction

Rajasthan State Act

Subjects

Housing And Urban Development

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Official source: India Code