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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2)(a) in The Rajasthan Urban Improvement Act, 1959

(a)having a share or interest in any lease, sale or purchase of land or building or in any agreement for the same provided that such share or interest was acquired before he became a Trustee, or