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 142(1)] [Section 142] [Entire Act] State of Rajasthan - Subsection Section 142(1)(g) in Rajasthan Municipalities Act, 2009 (g)any other purpose for which the Municipality is, by or under this Act or any other law for the time being in force, authorized to borrow: