Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 241] [Entire Act] State of Rajasthan - Subsection Section 241(1) in Rajasthan Municipalities Act, 2009 (1)No statue in any street or public, place shall be allowed or permitted to be installed without the prior approval of the State Government or any authority authorized by it