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[Cites 0, Cited by 0] [Section 89A(7)] [Section 89A] [Entire Act]

State of Rajasthan - Subsection

Section 89A(7)(i) in Rajasthan Municipalities Act, 2009

(i)any grant or contribution by whatever name called, received by the Municipality which is exclusively for the development of slum areas shall not be a part of the above earmarked funds; and