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[Cites 0, Cited by 0] [Section 49(9)] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(9)(vii) in Rajasthan Municipalities Act, 2009

(vii)[ subject to the general superintendence and control of the Chairperson and general or special orders of the State Government in this behalf, exercise supervision and control over the officers and servants of the Municipality sub-ordinate to him.] [Substituted by Act No. 31 of 2017, dated 18.5.2017.]