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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in Rajasthan Municipalities Act, 2009

(2)A Municipality constituted upon the dissolution of a Municipality before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Municipality would have continued under sub-Section (1).Explanation.- For the purposes of this Section, the expression "first meeting" means the meeting of the elected members of the Municipality held immediately after the general elections.