jodhpur development authority act, 2009

An Act for forming Jodhpur City and certain contiguous areas into Jodhpur Region, to provide for the establishment of an Authority for the purposes of planning, coordinating and supervising the proper, orderly and rapid development of the Jodhpur Region and the executing plans, projects and schemes for such development and to provide for matters connected therewith. Whereas, Jodhpur City and areas contiguous to it are being progressively developed and populated, and the necessity is being increasingly felt for forming these area into Jodhpur Region and for setting up of an Authority for the purpose of planning, coordinating, 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 Jodhpur Region so that housing, community facilities, civic amenities and other infrastructure are properly created for the population of Jodhpur Region in the perspective of 2023 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 the Fifty-ninth Year of the Republic of India, as follows: - Chapter-I Preliminary

Act number

Act 2 of 2009

Year

2009

Enacted on

30-08-2008

In force from

13 September 2009

Jurisdiction

Rajasthan State Act

Subjects

Housing And Urban Development

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Official source: India Code