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[Cites 0, Cited by 0] [Section 194(7)] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(7)(a) in Rajasthan Municipalities Act, 2009

(a)No person shall commence any type of construction without written permission of the Municipality, and the Municipality shall decide his application within the period of two months from the date of receipt of application complete in all respect;