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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in Rajasthan Municipalities Act, 2009

(3)For the aforesaid purpose the State Government shall on the recommendation of the State Election Commission call upon all the wards to elect members, in accordance with the provisions of this Act and the rules and orders made thereunder, on such date or dates as may be specified in the notification.