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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(4) in Rajasthan Public Trust Act, 1959

(4)The Assistant Commissioner shall not refuse to accord sanction in respect of any transaction specified in Sub-section (1) unless such transaction is, in his opinion, likely to be prejudicial to the interests of the public trust, and no order refusing to accord sanction shall be passed unless the working trustee of such public trust has had a reasonable opportunity of being heard.