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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(lxxiii) in Rajasthan Municipalities Act, 2009

(lxxiii)"whole number" or "total number" when used with reference to the members of a Municipality, means the total number of members, excluding the members nominated under sub-clause (ii) of clause (a) of sub-Section (1) of Section 6, holding office at the time.