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[Cites 0, Cited by 1] [Section 131(1)] [Section 131] [Entire Act]

State of Rajasthan - Subsection

Section 131(1)(b) in Rajasthan Municipalities Act, 2009

(b)show cause to the satisfaction of the Municipality, or of such officer as the Municipality by rule may appoint in this behalf, or of the Chief Municipal Officer, if any, why he should not pay the same, or