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[Cites 0, Cited by 0] [Section 318(2)] [Section 318] [Entire Act]

State of Rajasthan - Subsection

Section 318(2)(i) in Rajasthan Municipalities Act, 2009

(i)to require that any person appointed to be a Chief Municipal Officer shall be invested by any Municipality with all or any of the powers which can under this Act or under any rules in force at the time being lawfully delegated to him, in addition to such powers as are conferred on him by this Act;