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[Cites 0, Cited by 0] [Section 194(6)] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(6)(b) in Rajasthan Municipalities Act, 2009

(b)Where the application submitted under sub-Section (1) pertains to non-residential building, multi-storied building, complex or construction of basement, the Municipality shall obtain the advice of the town planner of the area before granting permission sought for and shall ensure that proposed plan and construction is not inconsistent with the rules, bye-laws and public convenience.