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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Municipalities Act, 2009

(2)While a notification under sub-Section (1) remains in force, the State Government may make rules consistent with the provisions of this Act in respect of any matter within the purview of such provisions from operation of which the Municipal Board is exempted.