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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(1)(l) in Ajmer Development Authority Act, 2013

(l)all compromises, defence or withdrawals, made in or from any legal proceeding, any offence compounded or any claim admitted, by or on behalf of the trust before such Constitution shall be deemed to have made by or on behalf of the Authority and may be enforced by or against the Authority as effectively as they could be enforced by or against the Trust before such constitution;