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

State of Rajasthan - Subsection

Section 49(3) in Rajasthan Municipalities Act, 2009

(3)If the Chief Municipal Officer knowingly neglect his duty under sub-Section (2), he shall be personally liable to any loss incurred by the Municipality as a result of the proceedings, resolution or the order of the nature specified in that sub-Section and such loss may be recovered from him in the same manner in which municipal dues are recovered.