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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(3) in The Rajasthan Municipalities Accounts Rules, 1963

(3)In case of meters the entry in the property register will simply show the number of meters received from time to time and actually in the possession of the Board. The meter book, will show where they are fixed. This and the number in stock should tally with the total on the receipt side after taking into account number disposed of, if any, as shown in the register.
(b)Register for immovable property. - All immovable property in possession of the Board, purchased or acquired shall be recorded in a register in form 23 showing details of property viz. cost, measurement, date of acquirement and the manner how acquired.