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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(9) in Rajasthan Municipalities Act, 2009

(9)Three members including the Chairperson of the Wards Committee shall constitute the quorum and the Wards Committee shall observe such rules of procedure in transacting its business as may be made by the Municipality.