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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Rajasthan - Subsection

Section 155(3) in The Rajasthan District Boards Act, 1954

(3)All property, endowments and funds belonging to any public institution vesting in or placed under the management, control and administration of a Board shall be held by the Board in trust for the purposes to which such property, endowments and funds were lawfully applicable at the time when the institution became so vested or was so placed.