Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] State of Rajasthan - Subsection Section 53(1) in Rajasthan Municipalities Act, 2009 (1)A motion expressing no confidence in the Chairperson or the Vice-Chairperson shall be made and considered in the prescribed manner.
