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[Cites 0, Cited by 1] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(1) in Rajasthan Municipalities Act, 2009

(1)Any powers, duties or executive functions which may be exercised, discharged or performed by or on behalf of the Municipality may, subject to such restrictions, limitations and conditions as may be prescribed, be delegated to the committees under this Act, without prejudice to the powers, duties and functions prescribed under Sections 55, 157 or 158.