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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Rajasthan - Subsection

Section 98(3) in The Rajasthan District Boards Act, 1954

(3)entitle a Board to exercise within the limits of any Municipality any authority which is vested in the Municipal Board; provided fhat the Board may nevertheless have its office within the aforesaid limits.