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

State of Rajasthan - Subsection

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

(c)for the purpose of completing the execution of any scheme sanctioned under this Act, which has not been fully executed by the Trust, and of realising properties, funds and dues referred to in clause (a) the functions of the Trust under this Act shall be discharged by the Municipal Board as if it were the Trust under this Act; and