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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(4) in Rajasthan Public Trust Act, 1959

(4)The State Government may, after considering any views received from the board under Clause (a) or Clause (b) of Sub-section (1), take such action as it may deem necessary and, in particular, may issue to the Commissioner such directions, consistent with this Act and the Rules thereunder, in respect of the exercise by the Commissioner of any of his powers under this Act, as it may deem proper.