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State of Rajasthan - Section

Section 178 in Rajasthan Municipalities Act, 2009

178. Lapse of Scheme.

- If the Municipality fails to implement the project or scheme approved under sub-Section (4) of Section 174 within a period of two years from the date of publication thereof under sub-Section (5) of Section 174, it shall, on the expiration of the said period of two years, lapse.