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] [Section 109] [Entire Act] State of Rajasthan - Subsection Section 109(1) in Rajasthan Municipalities Act, 2009 (1)After the passing of the special resolution referred to in Section 108 the Municipality shall notify in the Official Gazette the imposition of the tax from the appointed date.
