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[Cites 0, Cited by 0] [Section 276] [Entire Act]

State of Rajasthan - Subsection

Section 276(4) in Rajasthan Municipalities Act, 2009

(4)Any person aggrieved by any orders made by the Municipality under the power conferred upon it by this Section may, within thirty days from the date of such order, exclusive of the time requisite for obtaining a copy thereof, appeal to the Collector and no such order shall be liable to be called in question otherwise than by such appeal.