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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(2) in Rajasthan Public Trust Act, 1959

(2)If the working trustee fails to give any such information or to fill the vacancy within the time specified by him, then a Commissioner may, by order passed in writing fill the vacancy, and any person having interest in the public trust who may be aggrieved the order of the Assistant Commissioner may apply to the Court for setting aside the order of the Assistant Commissioner within thirty days from the date of such order