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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(1)(p) in Ajmer Development Authority Act, 2013

(p)all sums or charges which the Trust was, immediately before such constitution, entitled to levy, assess and recover for or in respect of development or improvement of any land in the urban area of Ajmer, may continue to be levied, assessed and recovered by the Authority under the corresponding provisions of this Act.