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[Cites 0, Cited by 2] [Section 117] [Entire Act]

State of Rajasthan - Subsection

Section 117(1) in Rajasthan Municipalities Act, 2009

(1)The notice to be given under the last preceding Section shall be in the form either of the Second schedule or the Third schedule, as the case may be, and shall state clearly and correctly all the particulars required by the said form.