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State of Rajasthan - Section

Section 181 in Rajasthan Municipalities Act, 2009

181. Saving to any project or Scheme.

- Notwithstanding anything contained in any provision of this Act or in any plan sanctioned under it, the Municipality shall be at liberty to make and carry out any project or scheme not covered by the said plan, if in the opinion of the Municipality, it is necessary to do so or is expedient in public interest, and the said plan shall be deemed to be modified to that extent.