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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in Rajasthan Municipalities Act, 2009

(2)In every smaller urban area, there shall be established a Municipal Council and every such Municipal Council shall be a body corporate by the name of the Municipal Council of the city by reference to which the Municipality is known and shall have perpetual succession and a common seal and may sue and be sued in its corporate name.