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[Cites 0, Cited by 0] [Section 183(1)] [Section 183] [Entire Act]

State of Rajasthan - Subsection

Section 183(1)(b) in Rajasthan Municipalities Act, 2009

(b)the Municipality shall consider any written objection or suggestion in regard to such proposal delivered at the office of the Municipality within such time as may be specified in such special notice; and