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State of Rajasthan - Section

Section 7 in Rajasthan Prevention of Defacement of Property Act, 2006

7. Power to erase writing etc.

- Without prejudice to the provisions of Section 3, it shall be competent for the municipality or any officer authorised by it in this behalf, to take such steps as may be necessary for erasing any writing, freeing any defacement or removing any mark from any property.