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[Cites 0, Cited by 0] [Section 194(10)] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(10)(e) in Rajasthan Municipalities Act, 2009

(e)If it is found that any person has submitted fabricated or fake or false documents or has made wrong and false statement or has concealed the material facts in affidavit for obtaining Municipality's permission, he shall be liable to be prosecuted for fabrication, fraud and concealment under the relevant laws. It shall be the responsibility of the Chief Municipal Officer to initiate criminal proceedings against such person or persons including official, if any, of the Municipality involved in the said act, without delay;