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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Rajasthan - Subsection

Section 160(4) in Rajasthan Municipalities Act, 2009

(4)Provisions may be made by bye-laws with respect to the form and content of a Plan and with respect to the procedure to be followed and any other matter, in connection with the preparation and sanction of such Plan.