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[Cites 0, Cited by 0] [Section 316(1)] [Section 316] [Entire Act]

State of Rajasthan - Subsection

Section 316(1)(c) in Rajasthan Municipalities Act, 2009

(c)to recover the capital cost of any such work and of its management and maintenance together with interest thereon at such rate as the State Government may fix, from the municipal fund or from the proceeds of any tax or taxes imposed under this Act.