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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(8)(e) in Rajasthan Municipalities Act, 2009

(e)the Municipality so established by the inclusion of any area of a village therein or by the declaration of a village as a Municipality, shall levy or continue to levy such of the taxes as are lawfully imposed under this Act;