Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Rajasthan - Subsection Section 49(6) in Rajasthan Municipalities Act, 2009 (6)The Chief Municipal Officer shall exercise such other powers of the Municipality as the State Government may entrust him in the specified administrative exigency by a general or special order.
