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

State of Rajasthan - Subsection

Section 51(1)(a) in Ajmer Development Authority Act, 2013

(a)such amount of contribution to be made by the State Government yearly or in such instalments in each year as it may determine in accordance with the schemes included in the State Plan and under appropriation duly made in this behalf, which contribution shall be utilised by the Authority for the development of Ajmer Region;