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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Rajasthan - Subsection

Section 174(2) in Rajasthan Municipalities Act, 2009

(2)Not later than thirty days from the date of such declaration of intention to make such project or scheme, the Municipality shall publish the declaration in the Official Gazette and in such other manner as may be determined by bye-laws.