Section 48(1A) in Rajasthan Municipalities Act, 2009
(1A)[ Where any resolution of a Municipality or of any of its committees is against the interest of the Municipality or inconsistent with the provisions of this Act and the rules made thereunder, the Chairperson shall record his opinion on such resolution and refer the matter to the State Government for its, decision of the State Government on such resolution shall be final and binding on the Municipality.] [Added vide Rajasthan Municipalities (Amendment) Act, 2010. Published in Rajasthan Gazette Point 4(A), dated 15.09.2010 w.e.f. 15.9.2010.]
