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State of Rajasthan - Section

Section 101 in Rajasthan Municipalities Act, 2009

101. Internal revenues of Municipality.

- The internal revenues of the Municipality shall consist of its receipts from the following sources, namely:
(a)taxes levied by the Municipality,
(b)user charges levied by the Municipality for provision of civic services, and
(c)fees and fines levied for performance of regulatory and other statutory functions.