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State of Rajasthan - Section

Section 80 in Rajasthan Municipalities Act, 2009

80. Application of Municipal Fund.

- The moneys credited to the Municipal Fund from time to time shall be applied for payment of all sums, charges and costs necessary for carrying out the purposes of this Act and the rules and the bye-laws made thereunder and for payment of all sums payable out of the Municipal Fund under any other law for the time being in force.