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[Cites 0, Cited by 0] [Section 340(1)] [Section 340] [Entire Act]

State of Rajasthan - Subsection

Section 340(1)(i) in Rajasthan Municipalities Act, 2009

(i)for the regulation and inspection of markets, public places used for the sale of articles and slaughter houses, all places used by or for animals which are for sale or hire, or the produce of which is sold, and for the proper and clean conduct of business therein; for regulating the sale of fruits and vegetables in the municipal markets or other charges to be levied for the use of any of them which belong to the Municipality;