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

State of Rajasthan - Subsection

Section 96(1)(j) in Jodhpur Development Authority Act, 2009

(j)all debts, obligations and liabilities incurred, all contracts entered into, all allotments and transfers of land made and all matters and things engaged to be done in or as respects the area covered by the urban area of Jodhpur, by, with or for the Trust for such are shall, immediately before such constitution be deemed to have been incurred, entered into, made or engaged to be done by, with or for the Authority;