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 49] [Entire Act] State of Rajasthan - Subsection Section 49(2) in Ajmer Development Authority Act, 2013 (2)The charges realised under sub-section (1) shall be credited to the Consolidated Fund of the State and to the fund of the Authority as may be determined by the State Government.
