Section 44(1)(b) in The Rajasthan Urban Improvement Act, 1959

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State of Rajasthan - Subsection

Section 44(1)(b) in The Rajasthan Urban Improvement Act, 1959

(b)declaring that the Trust will, on or after a date to be specified in the notice, such date being not less than thirty days after the date of the notice, take over charge of such street, square or part from the owner thereof: and

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State of Rajasthan - Subsection

Section 44(1)(b) in The Rajasthan Urban Improvement Act, 1959