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[Cites 0, Cited by 0] [Section 310(1)] [Section 310] [Entire Act]

State of Rajasthan - Subsection

Section 310(1)(b) in Rajasthan Municipalities Act, 2009

(b)to call for any extract from the proceedings of any Municipality or of any Committee, or from any book or document in the possession of or under the control of a Municipality, and any return, statement, account or report which he may think fit to require such Municipality to furnish;