Section 50(1)(iv) in Rajasthan Municipalities Act, 2009

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State of Rajasthan - Subsection

Section 50(1)(iv) in Rajasthan Municipalities Act, 2009

(iv)a Municipality is dissolved or it otherwise becomes defunct, such Chairperson, Vice-Chairperson or member or the Chairperson, Vice-Chairperson and members of such Municipality, as the case may be, shall forthwith hand over charge in the prescribed manner of his or their office including all papers and properties pertaining to such office, in his or their actual possession or occupation

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State of Rajasthan - Subsection

Section 50(1)(iv) in Rajasthan Municipalities Act, 2009