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State of Rajasthan - Section

Section 155 in Rajasthan Municipalities Act, 2009

155. Functions assigned to Municipality or other agencies.

- In the discharge of its obligations assigned under Section 47, the Municipality may, wherever considered appropriate in the public interest,-
(a)discharge any of its obligations on its own, or
(b)enter into any private sector participation agreement with prior approval of the State Government, on such terms and conditions as may be provided in the agreement.