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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(2)(a) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(a)all properties, funds and dues which are vested in, or releasable by the Board shall vest in or be reliable by the State Government;