Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(1)(viii) in The Rajasthan Urban Improvement Act, 1959 (viii)"Trustee" means a member of a Trust, including its Chairman, appointed or elected, under and in accordance with the provisions of section 9;