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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Rajasthan - Subsection

Section 213(2) in Rajasthan Municipalities Act, 2009

(2)No building shall be newly constructed or reconstructed over any sewer, drain, culvert or gutter vested in the Municipality without the written consent of the Municipality, and the Municipality may by written notice require the person who may have constructed or reconstructed such building to pull down or otherwise deal with the same as it may think fit.