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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Rajasthan - Subsection

Section 100(1) in Rajasthan Municipalities Act, 2009

(1)As soon as may be after the first day of April in every year and not later than thirtieth day of June, the Municipality shall submit to the State Government a report on the administration during the preceding year in such form and with such details as the State Government may direct.