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State of Rajasthan - Section

Section 324 in Rajasthan Municipalities Act, 2009

324. Dispute between a Municipality and Urban Improvement Trust, City Development Authority or any other Statutory Board.

- All disputes between a Municipality and any Urban Improvement Trust, City Development Authority, Housing Board or any other Statutory Board, relating to territorial and functional jurisdiction, if not amicably settled shall be referred to the State Government and the decision of the State Government on such matter shall be final.