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

State of Rajasthan - Subsection

Section 51(1) in Rajasthan Municipalities Act, 2009

(1)There shall be an ordinary general meeting of the Municipality once within sixty days and minimum six meetings in a calendar year and the business of the meeting shall be conducted in accordance with such procedure as may be prescribed.