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[Cites 0, Cited by 0] [Section 337(2)] [Section 337] [Entire Act]

State of Rajasthan - Subsection

Section 337(2)(xxxix) in Rajasthan Municipalities Act, 2009

(xxxix)for prescribing the manner of sending the statement of charges against a Municipality to the tribunal for enquiry and findings; and for prescribing the manner of constitution of the tribunal;