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State of Rajasthan - Section

Section 176 in Rajasthan Municipalities Act, 2009

176. Submission of project and scheme to the Municipality for approval.

- Every development scheme shall, as soon as may be after it has been framed, be submitted by the Chief Municipal Officer for approval to the Municipality and the Municipality may either approve the scheme without modification or with such modifications as it may consider necessary or reject the scheme and require the Chief Municipal Officer to have a fresh scheme framed according to such directions as the Municipality may give.