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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(9) in Rajasthan Municipalities Act, 2009

(9)For the purpose of facilitating the inclusion of any area of a village in a Municipality or of the declaration of any such area as a Municipality, the State Government may, by order in writing, give such directions as may appear to it to be necessary.