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[Cites 0, Cited by 0] [Section 323(1)] [Section 323] [Entire Act]

State of Rajasthan - Subsection

Section 323(1)(b) in Rajasthan Municipalities Act, 2009

(b)in all other cases the matter shall be referred to the Divisional Commissioner, who may take cognizance of the dispute and decide it and the decision of the Divisional Commissioner shall be final.