Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 175] [Entire Act] State of Rajasthan - Subsection Section 175(c) in The Rajasthan District Boards Act, 1954 (c)during such supersession, all property vested in the Board shall, pending or in default of an appointment of a person or persons under clause (b), vest in the State Government; and
