Section 122(b) in Rajasthan Municipalities Act, 2009
(b)[ twenty five per cent of the amount so claimed from the applicant has been deposited by him in the municipal office; ] [Substituted vide Rajasthan Municipalities (Amendment) Act, 2011. Published i Rajasthan Gazette Point 4(A), dated 27.03.2011 w.e.f. 24.11.2010.]
