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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(2) in Rajasthan Municipalities Act, 2009

(2)The Chairperson shall call a special meeting for a date not more than seven days from the date of receiving a request in writing signed by not less than one-third of elected members of the Municipality specifying the resolution, which is proposed to be moved.