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

State of Rajasthan - Subsection

Section 10(4) in Rajasthan Municipalities Act, 2009

(4)The draft of the order under sub-Section (1) shall be published for filing objections thereto within a period of not less than seven days and a copy of the same shall be sent to the Municipality concerned for comments.