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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(2)(ii) in The Rajasthan Urban Improvement Act, 1959

(ii)such contribution from the Municipal Board as may, from time to time, be ordered by the State Government to be made, after considering the relief or addition to the resources of such Board accruing or likely to accrue from the schemes undertaking by the Trust;