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[Cites 0, Cited by 0] [Section 344(2)] [Section 344] [Entire Act]

State of Rajasthan - Subsection

Section 344(2)(b) in Rajasthan Municipalities Act, 2009

(b)all Municipal Corporations, Councils, Boards or other municipal authorities established under the Rajasthan Municipalities Act 1959, (Act No. 38 of 1959) shall, notwithstanding such repeal, be deemed to have been established under this Act and all Municipalities constituted, members nominated, appointed or elected, committees formed, limits defined, appointments, rules, orders and bye-laws made, notifications and notices issued, taxes imposed, contracts entered into and suits and other proceedings instituted under the repealed enactment shall so far as they are not inconsistent with the provisions of this Act, be deemed to have been respectively constituted, nominated, appointed or elected, formed, defined, made, issued, imposed, entered into and instituted under this Act.