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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in The Rajasthan Urban Improvement Act, 1959

(1)The Trust may-
(a)refer to a committee appointed under section 20, for inquiry and report, any matter relating to any of the purposes of this Act, and
(b)delegate to such committee by specific resolution and subject to any regulation made under this Act any of the functions or duties of the Trust.