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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Rajasthan - Subsection

Section 160(1) in Rajasthan Municipalities Act, 2009

(1)Before preparing any Plan finally the Municipality shall prepare a Plan in draft and publish it by making a copy thereof available for inspection and publishing a notice in such form and manner as may be determined by bye-laws inviting objections and suggestions from any person with respect to the draft Plan before such date as may be specified in the notice.