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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Rajasthan - Subsection

Section 156(2) in Rajasthan Municipalities Act, 2009

(2)The Municipality may also take the assistance of experts and knowledgeable persons for the preparation of the City Development Plan with the help of the aforesaid departments in the co-ordination of the District Collector.