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[Cites 0, Cited by 0] [Section 310(1)] [Section 310] [Entire Act]

State of Rajasthan - Subsection

Section 310(1)(d) in Rajasthan Municipalities Act, 2009

(d)to conduct enquiry in any matter of the Municipality as directed by the State Government and to ask to produce relevant record as also to take into possession the record which is to be submitted along with his enquiry report to the State Government.