Section 245(5) in Rajasthan Municipalities Act, 2009
(5)Notwithstanding anything contained in the foregoing provisions, the Municipality or the officer authorized by it in this behalf shall, in addition to the action taken as provided in this Section, also have power to seize or attach any property along with tools and vehicles found on the land or space referred to in this Section or, as the case may be, attached to such land or space or permanently fastened to anything attached to such land or space.
