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[Cites 0, Cited by 0] [Section 304] [Entire Act]

State of Rajasthan - Subsection

Section 304(2) in Rajasthan Municipalities Act, 2009

(2)No action such as is described in sub-Section (1) shall, unless it is an action for the recovery of immovable property or for a declaration of title thereto, be commenced otherwise than within six months next after the accrual of the causes of action.