Section 88 in The Rajasthan Urban Improvement Act, 1959
88. Application of provisions relating to recovery of municipal claims.
- Whenever in this Act or in any municipal law for the time being in force made applicable by section 47 of this Act, it is provided that any sum shall be recoverable in the manner provided for the recovery of municipal claims, then, in applying those provisions, all references to the Municipal Board shall be construed as referring to the trust and all references to the Municipal office, a Municipal officer or the Municipal Fund shall be construed as referring to the office of the trust, to an officer of the trust and the funds of the trust respectively.
