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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(2) in Rajasthan Municipalities Act, 2009

(2)If there is any difference of opinion between the Auditor and the Municipality or if the Municipality does not remedy the defects or the irregularities mentioned in the report of the Auditor within a reasonable period, the Auditor shall refer the matter to the State Government whose decision thereon shall be final and binding.