Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 321 in Rajasthan Municipalities Act, 2009

321. Power of government to direct person in custody of municipal fund to pay government dues.

- If a Municipality makes default in the payment of any amount due to the State Government, it may make an order directing the person having the custody of the municipal fund to pay it in priority to any other charge against such fund and such person shall so far as the funds to the credit of the Municipality admit, be bound to comply with such order.