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[Cites 0, Cited by 25] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(12) in Rajasthan Municipalities Act, 2009

(12)Any person aggrieved by an order of the Municipality or the committee empowered by it or an order of the prescribed authority, may file an appeal against such order within thirty days from the date of such order to the State Government or to any other officer authorized by it.