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[Cites 0, Cited by 1] [Section 106(2)] [Section 106] [Entire Act]

State of Rajasthan - Subsection

Section 106(2)(f) in The Rajasthan Urban Improvement Act, 1959

(f)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the former Trust immediately before such establishment for or in connection with such area shall be deemed to have been incurred, entered into and engaged to be done by, with or for the Trust so established;