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State of Rajasthan - Section

Section 343 in Rajasthan Municipalities Act, 2009

343. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as the occasion requires, but not later than two years from the date of commencement of this Act, by order, do anything, not inconsistent with the objects and purposes of this Act, which appears to it to be necessary or expedient for the purposes of removing the difficulty.