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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Rajasthan - Subsection

Section 159(3) in The Rajasthan District Boards Act, 1954

(3)Every transfer under sub-section (1), other than a lease for a term not exceeding one year, shall be made by instrument in writing sealed with the common seal of the Board and otherwise complying with all the conditions in respect of contracts imposed by or under this Act.