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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Rajasthan - Subsection

Section 175(b) in The Rajasthan District Boards Act, 1954

(b)during the supersession of the Board such person or persons not being the members or Chairman of the Board so superseded as the State Government appoints in that behalf may exercise and shall perform, so far as may be, the powers and duties of the Board, and shall be deemed the Board for all purposes;