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[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(2) in Rajasthan Municipalities Act, 2009

(2)If any person fails or refuses or is not available to hand over the charge of office as required under sub-Section (1), the person who is entitled to take over the charge of office shall assume charge and thereupon he shall be deemed to have taken over the charge of such office in accordance with the provisions of this Act.