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

State of Rajasthan - Subsection

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

(c)all land, buildings and other immovable properties (together with all interest of whatever nature and kind therein) situated in urban area of Ajmer and vested in the Trust for the purpose of carrying out or undertaking development or improvement in such area, immediately before such constitution, shall pass on to and vest in the Authority so constituted;