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[Cites 0, Cited by 0] [Section 317] [Entire Act]

State of Rajasthan - Subsection

Section 317(4) in Rajasthan Municipalities Act, 2009

(4)Costs shall be in the discretion of the State Government which shall have full power to determine by and to whom and to what extent such costs are to be paid, and to allow interest on costs at a rate not exceeding fifteen percent per annum, and such costs and interest shall be recoverable as an arrear of land revenue.