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[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

State of Rajasthan - Subsection

Section 106(2)(b) in The Rajasthan Urban Improvement Act, 1959

(b)all lands and buildings (together with all interests of whatsoever nature and kind therein) situated in such area and vested or vesting in such former Trust immediately before such establishment shall pass on to and vest in the Trust so established;