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[Cites 0, Cited by 0] [Section 157(8)] [Section 157] [Entire Act]

State of Rajasthan - Subsection

Section 157(8)(ii) in Rajasthan Municipalities Act, 2009

(ii)the powers and functions as may be conferred on or delegated or entrusted to it by the State Government for carrying out the purposes of this Chapter.