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 209] [Entire Act] State of Rajasthan - Subsection Section 209(3) in Rajasthan Municipalities Act, 2009 (3)The management of such places shall be bound to comply with the orders and directions of the Chief Municipal Officer in this connection.
