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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(2) in The Rajasthan Urban Improvement Act, 1959

(2)The exercise or discharge by any officer of any powers, duties or functions delegated under sub-section (I) shall be subject to such conditions and limitations, if any, may be specified in the said order and also to control and revision by the Chairman.