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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Rajasthan - Subsection

Section 173(2)(s) in Rajasthan Municipalities Act, 2009

(s)any other work of a nature such as would bring about environmental improvements which may be taken up by the Municipality and all such other matters not inconsistent with the objects of this Act.