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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(6) in Rajasthan Public Trust Act, 1959

(6)No Assistant Commissioner shall proceed with any application for the registration of a public trust in respect of which an application for registration has been filed previously before any other Assistant Commissioner, and the Assistant Commissioner before whom the application was filed first shall decide which Assistant Commissioner shall have jurisdiction to register the public trust.