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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(8)(f) in Rajasthan Municipalities Act, 2009

(f)any such area shall cease to be subject to all rules, notifications, orders and bye-laws made under the Rajasthan Panchayati Raj Act, 1994 (Act No.13 of 1994).