Section 2(1)(a) in The Rajasthan Municipalities (Octroi) Rules, 1962

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State of Rajasthan - Subsection

Section 2(1)(a) in The Rajasthan Municipalities (Octroi) Rules, 1962

(a)'Act' means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);

(aa)[ "Agreement" means agreement for the collection of octroi entered between contractor and municipality.] [Added by 20.10.94.]