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[Cites 0, Cited by 0] [Section 89A(7)] [Section 89A] [Entire Act]

State of Rajasthan - Subsection

Section 89A(7)(ii) in Rajasthan Municipalities Act, 2009

(ii)'basic services' shall include expenditure on capital and revenue account directly incurred on water supply, drainage, sewerage, construction of community toilets, solid waste management, connecting roads, street lighting, public parks and play grounds, community and livelihood centers, community health centers, pre-primary and primary education centers, affordable housing for poor and other services as determined by the Municipality but shall not include establishment expenses, including salary and wages, nor directly and specifically incurred for delivery of basic services to the poor.]