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[Cites 0, Cited by 0] [Section 322(3)] [Section 322] [Entire Act]

State of Rajasthan - Subsection

Section 322(3)(b) in Rajasthan Municipalities Act, 2009

(b)all powers and duties of the Municipality shall, during the period of dissolution, be exercised and performed by such officer as an Administrator as the State Government appoints in this behalf.