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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in Rajasthan Municipalities Act, 2009

(2)The High Court shall, subject to the provisions of this Act and the rules made thereunder, have the same powers, jurisdiction and authority, and follow the same procedure, with respect to an appeal under this Section as if the appeal was an appeal from an original decree passed by a civil Court situated within the local limits of its civil appellate jurisdiction.