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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(2) in Rajasthan Municipalities Act, 2009

(2)The State Government may, for giving such grants or assistance, lay down a scheme, which may include the conditions of release of such grants or assistance and may provide for the division of Municipalities into different classes for that purpose.