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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(1)(i) in Rajasthan Municipalities Act, 2009

(i)no such lease, sale, regularization, allotment or transfer and contract shall be binding on a Municipality unless it is in conformity with the provisions of this Act and the rules made thereunder;