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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Rajasthan - Subsection

Section 219(2) in Rajasthan Municipalities Act, 2009

(2)If any building, wall, fence or other structure is erected, or any railway or private street is constructed, on any drain or waterworks without the permission, as aforesaid, the Chief Municipal Officer may remove, or otherwise deal with, such erection or construction in such manner as he may think fit.