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[Cites 0, Cited by 0] [Section 186(1)] [Section 186] [Entire Act]

State of Rajasthan - Subsection

Section 186(1)(b) in Rajasthan Municipalities Act, 2009

(b)if so required by Central Government or the State Government, the Municipality shall exercise the powers conferred upon it by this Act or any bye-laws relating to such street.