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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(xxxvi) in Rajasthan Municipalities Act, 2009

(xxxvi)"member" means any person who is lawfully a member of a Municipality and includes, in case of a Municipal Corporation, a corporator, in case of a Municipal Council, a councillor and in case of a Municipal Board, a member;