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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in Rajasthan State Bus Terminal Development Authority Act, 2015

(2)With effect from the date of notification under sub-section (1), the premises specified in the said notification and the property therein shall vest in the Authority and may be utilised by the Authority for the purposes of this Act.