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[Cites 0, Cited by 0] [Section 318(2)] [Section 318] [Entire Act]

State of Rajasthan - Subsection

Section 318(2)(ii) in Rajasthan Municipalities Act, 2009

(ii)to require that all or any of the powers referred to in Section 273 shall be delegated by any such Municipality, whether there be a Chief Municipal Officer or not, to the Chairperson, Vice-Chairperson or any such member as the State Government may deem fit.