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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(2)(j) in Rajasthan Public Trust Act, 1959

(j)generally to do all such acts as may be necessary for the proper control maintenance and administration of such public trust or trusts or calculated to be conducive to the stability and well being thereof, with due regard to the objects and purposes underlying the foundation thereof or the creation of the endowments pertaining thereto and also with due regard to the wishes of the person or persons who founded or created the public trust or trusts.