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State of Rajasthan - Section

Section 97 in Rajasthan Municipalities Act, 2009

97. Power of State Government to enforce order upon audit report.

- If any order made by the State Government under this Chapter is not complied with, it shall be lawful for the State Government to take such steps as it thinks fit to secure the compliance of the order and to direct that all expenses thereof shall be defrayed from the Municipal Fund.