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[Cites 0, Cited by 0] [Section 322(1)] [Section 322] [Entire Act]

State of Rajasthan - Subsection

Section 322(1)(i) in Rajasthan Municipalities Act, 2009

(i)unless the State Government has drawn up a statement setting out distinctly the charges against the Municipality and sent the same for inquiry in the prescribed manner and findings to a Tribunal consisting of a Chairman and not less than two members, constituted in the prescribed manner, or