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[Cites 0, Cited by 0] [Section 252] [Entire Act]

State of Rajasthan - Subsection

Section 252(3) in Rajasthan Municipalities Act, 2009

(3)Notwithstanding anything contained in sub-Section (1), the Municipality may declare, by notice in writing, that any pedestrian pathway, or a portion thereof, shall be used as bicycle and pedestrian track.