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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(d) in The Rajasthan Municipalities Development Fund Rules, 1984

(d)"Municipality" means the Municipality established or deemed to have been established under the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959) and includes Notified Area Committee.