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State of Rajasthan - Section

Section 8 in Rajasthan Municipalities Act, 2009

8. Municipal government to vest in Municipality.

- Except as in this Act otherwise expressly provided, the municipal government of a Municipality shall vest in the Municipal Board, Municipal Council, or as the case may be, Municipal Corporation through their Chairpersons, which shall stand charged with the duty of carrying out the provisions of this Act subject to the limitations and restrictions specified therein.