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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

State of Rajasthan - Subsection

Section 105(2)(a) in The Rajasthan Urban Improvement Act, 1959

(a)all properties, funds and dues which are vested in or realisable by the Trust shall vest in and be realisable by the Municipal Board;