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Rajasthan HC: State Must Evolve Mechanism to Monitor Functioning of Municipal Bodies - (29 Apr 2025)

CIVIL

Rajasthan HC has observed that if State lacks a mechanism to monitor and supervise functioning of its Municipal Council/Board it must establish one. A High-Powered Committee should be constituted to oversee activities of each Municipal Council to ensure compliance of the mandatory legal provisions.

Tags : RAJASTHAN HIGH COURT   MUNICIPAL BODIES   HIGH-POWERED COMMITTEE  

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