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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of Rajasthan - Subsection

Section 261(2) in Rajasthan Municipalities Act, 2009

(2)Copies of all orders passed and notices issued by the Municipality and for the time being in force under this Section shall be kept at the municipal office and shall be open for inspection by the public at all reasonable times.