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[Cites 0, Cited by 0] [Section 335] [Entire Act]

State of Rajasthan - Subsection

Section 335(1) in Rajasthan Municipalities Act, 2009

(1)Subject to the provisions of Sections 330 and 331 or any rules under Section 337 or any other direction issued or restrictions imposed by the State Government or any other provision of this Act a sanitary inspector or other inspector or subordinate servant or accountant or a member of the ministerial establishment shall be appointed by the Municipality.