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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(g) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963

(g)"Executive Officer" means the Executive Officer of the board and includes the Commissioner of the Municipal Council and in the case of a Board for which no Executive Officer is appointed, its Secretary;