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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(3)(b) in The Rajasthan Municipalities Accounts Rules, 1963

(b)Register for immovable property. - All immovable property in possession of the Board, purchased or acquired shall be recorded in a register in form 23 showing details of property viz. cost, measurement, date of acquirement and the manner how acquired.