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[Cites 0, Cited by 0] [Section 157(10)] [Section 157] [Entire Act]

State of Rajasthan - Subsection

Section 157(10)(ii) in Rajasthan Municipalities Act, 2009

(ii)matters of common interest between the Municipalities and the Panchayats, including coordinated spatial planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;