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[Cites 0, Cited by 0] [Section 55(3)] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(3)(vii) in Rajasthan Municipalities Act, 2009

(vii)looking to the functions of a Municipality, it may also constitute such other committees, not exceeding eight in case of Municipal Corporation, not exceeding six in case of Municipal Council ,and not exceeding four in case of Municipal Board, as it may deem necessary: