Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 278] [Entire Act] State of Rajasthan - Subsection Section 278(2) in Rajasthan Municipalities Act, 2009 (2)The Municipality may on good and sufficient cause being shown, revoke or withdraw any licence granted or renewed under sub-Section (1).
