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State of Rajasthan - Section

Section 38 in Rajasthan Municipalities Act, 2009

38. Resignation.

- A member may resign his membership by giving notice in writing to that effect duly attested by an Executive Magistrate to the Chairperson and such resignation shall take effect after the expiry of fifteen days from the date of the notice or from the date of the acceptance of the resignation by the Chairperson, whichever is earlier.