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[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

State of Rajasthan - Subsection

Section 106(2)(h) in The Rajasthan Urban Improvement Act, 1959

(h)all rates, taxes, fees, rents and other sums of money due to the former Trust in, or in relation to, such area immediately before such establishment shall be deemed to be due to the Trust so established;