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[Cites 0, Cited by 0] [Section 329] [Entire Act]

State of Rajasthan - Subsection

Section 329(1) in Rajasthan Municipalities Act, 2009

(1)For the purpose of creating and constituting the service, the State Government may, by notification, from time to time, in the Official Gazette, -
(a)divide Municipalities in the State into classes according to their income or other factors like population or importance of the local area and other circumstances, and
(b)transfer a Municipality from one class to another class.