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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(3) in Rajasthan Municipalities Act, 2009

(3)If the Chairperson fails to call a special meeting within the time specified under sub-Section (2), the Chief Municipal Officer shall call such meeting within ten days from the date on which the time specified in sub-Section (2) expires.