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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(2)(d) in Ajmer Development Authority Act, 2013

(d)for the purpose of carrying out any development which has not been fully carried out by the Authority and for the purpose of realising assets, properties, funds and dues referred to in clause (a), the functions of the Authority shall be discharged by the State Government.