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[Cites 0, Cited by 0] [Section 278(4)] [Section 278] [Entire Act]

State of Rajasthan - Subsection

Section 278(4)(a) in Rajasthan Municipalities Act, 2009

(a)being the holder of a licence in respect of a burning ground granted or renewed under sub-Section (1), charges for the sale of fuel or other article sold there at a rate higher than the rate fixed by the Municipality under sub-Section (3), or