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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(2) in Rajasthan Municipalities Act, 2009

(2)No notice of motion under section shall be made within two years of the assumption of office by a Chairperson; or in case of Chairperson or Vice-CHairperson elected in a bye-election, unless half of a period of tenure has expired.