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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(xiii) in The Rajasthan Urban Improvement Act, 1959

(xiii)[ "former trust" means anybody, by whatsoever name designated, whether statutory or non-statutory and whether corporate or otherwise, functioning in any area within the State immediately before the establishment of an Improvement Trust under this Act for such area for the improvement or development thereof.] [Added by Rajasthan Act 6 of 1962, dated 21-4-1962, w.e.f. 30-12-1961.]