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[Cites 0, Cited by 0] [Section 194(2)] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(2)(b) in Rajasthan Municipalities Act, 2009

(b)The maps required under clause (a) shall be signed and authenticated by the qualified architect or engineer registered and approved by the Municipality, Urban Improvement Trust, Jaipur Development Authority, Chief Town Planner of the State or by any other authority empowered by the State Government for such purpose from time to time.