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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(7) in Rajasthan Municipalities Act, 2009

(7)When any local area is included in a Municipality, all rules and bye-laws made, orders, direction, notifications and notices issued and powers conferred and in force throughout such Municipality at the time when the said area is so included, shall apply thereto, unless the State Government otherwise directs, from the date of such inclusion.