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State of Rajasthan - Section

Section 6 in The Kota Municipal Limits (Continued Existence) Validating Act, 1975

6. Cancellation of notifications with retrospective effect.

- As from the commencement of this Act, all notifications from time to time issued under the Municipal Act or the Panchayat Act, providing for the exclusion of the villages of Raipura and Ummedganj from the limits of the Municipality at Kota or for their inclusion in any Panchayat Circle, shall be deemed to have ceased to have effect and be cancelled as if they never came into force.