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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(2) in Rajasthan Refuse (Conversion into Manure) Act, 1951

(2)"Municipal Authority" means any Municipal Board, Council, Corporation or other local body or authority exercising jurisdiction under any municipal law in a Municipality to which this Act applies for the time being and, includes any committee officer or servant of such Board, Council, Corporation, body or authority;