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State of Rajasthan - Section

Section 33 in Rajasthan Municipalities Act, 2009

33. Procedure where election of all candidates is set aside.

- Whenever the election of all the members or of more than two-thirds of the total number of the members of a Municipality is declared to be void under Section 31 or on appeal under Section 32 the State Government shall dissolve the Municipality whereupon the provisions of Section 322, except the provisions of sub-Section (1) thereof, shall apply.