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[Cites 0, Cited by 0] [Section 101(3)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(3)(f) in Rajasthan Panchayati Raj Act, 1994

(f)any such area shall cease to be subject to all rules, notifications, order and bye-laws made under the Rajasthan Municipality Act, 1959 (Rajasthan Act 38 of 1959); and