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[Cites 0, Cited by 1] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(5) in Rajasthan Municipalities Act, 2009

(5)The above referred committees shall be constituted by the Municipality within ninety days of the constitution of the Municipality, failing which the State Government may constitute such committees.Explanation.- For the removal of doubts it is clarified that a nominated member may also be appointed as a member of a committee constituted under this Section.