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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(1)(j) in Ajmer Development Authority Act, 2013

(j)all debts, obligations and liabilities incurred, all contracts entered into, all allotments and transfers of land made and all matters and things engaged to be done in or as respects the area covered by the urban area of Ajmer, by, with or for the Trust for such area shall, immediately before such constitution, be deemed to have been incurred, entered into, made or engaged to be done by, with or for the Authority;