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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(2) in Rajasthan Municipalities Act, 2009

(2)Every resolution passed by a committee appointed under Sections 54 and 55 shall be subject to revision by, and open to appeal to, the Municipality in accordance with rules that may be framed by the Municipality in this behalf.