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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Rajasthan - Subsection

Section 208(2) in Rajasthan Municipalities Act, 2009

(2)The Municipality may by written notice require any person or persons employing workmen or labourers exceeding twenty in number, or owning or managing any market, school or theatre or other place of public resort, to provide such latrines and urinals as the Municipality may direct and to cause the same to be kept in proper order and to be daily cleaned.