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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2)(a) in Rajasthan River Basin and Water Resources Planning Act, 2015

(a)all assets, properties, funds and dues which are vested in, or realisable by the Authority shall vest in, or be realisable by, the State Government;