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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(8) in Rajasthan Municipalities Act, 2009

(8)The Chief Municipal Officer shall furnish any extract from the minutes of the proceedings of the Municipality or of any committee or other document or thing, which the officer appointed or authorized by the State Government in this behalf, calls from time to time.