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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(5) in Rajasthan Municipalities Act, 2009

(5)The State Government shall consider any objection and the comments received under sub-Section (4) and the draft order shall, if necessary, be amended, altered or modified accordingly, and thereupon it shall become final.