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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(4) in Rajasthan Municipalities Act, 2009

(4)Without prejudice to the generality of the provision contained in sub-Section (3), the Judge may, if the petition is found to be frivolous, direct that the deposit mentioned in sub-Section (2) shall be forfeited to the State Government.