Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 127 in Rajasthan Municipalities Act, 2009 127. Duty to recover the taxes. - The Chief Municipal Officer or any officer authorized by him shall be responsible for proper levy and recovery of the taxes imposed under Sections 102 and 103.
