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[Cites 0, Cited by 0] [Section 270] [Entire Act]

State of Rajasthan - Subsection

Section 270(3) in Rajasthan Municipalities Act, 2009

(3)It shall be lawful for the Municipality to lease for a period not exceeding one year at a time by public auction or private contract the collecting of any rent or fees, which may be imposed under sub-Section (1).