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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Rajasthan - Subsection

Section 159(2) in Rajasthan Municipalities Act, 2009

(2)In addition to the Master Development Plan, Execution Plan and Annual Municipal Action Plan, the Municipality, may prepare such other plans for each ward as it may consider appropriate or as may be directed by the State Government from time to time.