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[Cites 0, Cited by 0] [Section 323(1)] [Section 323] [Entire Act]

State of Rajasthan - Subsection

Section 323(1)(a) in Rajasthan Municipalities Act, 2009

(a)the Collector may take cognizance of the dispute and decide it himself if the dispute is with another Municipality or panchayat in the same district and his decision shall be final; and