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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

State of Rajasthan - Subsection

Section 98(2)(d) in The Jaipur Development Authority Act, 1982

(d)for the purpose of carrying out any development which has not been fully carried out by the Authority and for the purpose of realising assets, properties, funds and dues referred to in clause (a), the functions of the Authority s hall be discharged by the State Government.