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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(xvi) in Rajasthan Municipalities Act, 2009

(xvi)if he is employed as a paid legal practitioner on behalf of such Municipality or contesting as lawyer against the Municipality in any Court of law at the time of filing nomination as candidate for such Municipality or accepts employment as legal practitioner against such Municipality during the term for which he has been elected, or