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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Rajasthan - Subsection

Section 179(2) in Rajasthan Municipalities Act, 2009

(2)If the Municipality, after approval of any project or scheme under sub-Section (4) of Section 174, at any time, considers it necessary to make certain modifications therein, which in its opinion do not effect material alteration in the character of the project and scheme, may make suitable modifications.