Section 95(2) in The Rajasthan Urban Improvement Act, 1959
(2)The Trust may delegate to any of its committees the power conferred on it under sub-section (1) to be exercised by such committees subject to such conditions and restrictions as may be prescribed.] [Substituted by Rajasthan Act 26 of 1976. dated 17-4-1976, w.e.f. 28-2-1976.]
