Section 60(5) in The Rajasthan Urban Improvement Act, 1959
(5)The charges realised under sub-section (4) shall be credited to the Consolidated Fund of the State and the fund of the Trust as may be determined by the State Government.] [Sub-Section (4)&(5), Inserted by Rajasthan Act 21 of 1999, dated 11-11- 1999. w.e.f. 17-6-1999.]
