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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(1)(b) in Rajasthan Municipalities Act, 2009

(b)in ale case of a Vice-Chairperson, to the Chairperson, and if there be no Chairperson, to such member as the State Government may direct;