Section 2(6a) in The Rajasthan Lands and Buildings Tax Act, 1964
(6a)[ "Municipality" means any local area which is at the commencement of the Rajasthan Urban Land Tax (Amendment) Act, 1973, a Municipality, and any area which may hereafter be constituted a Municipality, under section 4 of the Rajasthan Municipalities Act, 1959 (Rajasthan Act 38 of 1959);] [Inserted by Rajasthan Act No. 15 of 1973.]
