Section 337(4) in Rajasthan Municipalities Act, 2009
(4)Notwithstanding anything contained in Sections 339 and 340, in case the Municipality fails to make any rules or bye-laws as prescribed and the State Government considers it necessary for the purposes of carrying into effect the provisions of this Act, it may also make the rules and bye-laws for the matters enumerated in Sections 339 and 340.
