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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2)(a) in Rajasthan Municipalities Act, 2009

(a)in the absence of the Chairperson and unless prevented by reasonable cause, to preside at the meeting of the Municipality and when so presiding to exercise the same authority as is vested in the Chairperson under clauses (a) and (b) of sub- Section (1); and