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[Cites 0, Cited by 0] [Section 49(9)] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(9)(v) in Rajasthan Municipalities Act, 2009

(v)carry out the policies, decisions and directions of the Municipality if not inconsistent with provisions of this Act and rules made thereunder, and take necessary measures for the speedy execution of all works and development schemes of the Municipality;