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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Rajasthan - Subsection

Section 153(a) in Rajasthan Municipalities Act, 2009

(a)promote the undertaking of any project for supply of urban infrastructure or services by participation of a company, firm, society, trust or any body corporate or any institution, or government agency or any agency under any other law for the time being in force, in financing, construction, maintenance and operation of such project of a Municipality irrespective of its cost,