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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(1) in Rajasthan Municipalities Act, 2009

(1)The Municipality shall maintain an inventory and a map of all immovable properties which vest in or belong to or are acquired by it. The copies of updated inventories and maps shall be deposited in the office of the Director of Local Bodies by each Municipality within one year from the commencement of this Act.