Section 274(1) in Rajasthan Municipalities Act, 2009
(1)If the State Government is of opinion that risk of disease has arisen or is likely to arise, either to any occupier or to any inhabitants in the neighbourhood of any area, by reason of any of the following defects, namely(a)the manner in which either buildings, or blocks of buildings, already existing or projected therein, are, or are likely to become crowded together, or(b)the impracticability of cleansing any such buildings or blocks of buildings already existing or projected, or(c)the want of drainage or scavenging or the difficulty of arranging therein for the drainage or scavenging of any such buildings or blocks as aforesaid, or(d)the narrowness, closeness, bad arrangement or bad condition of the streets or buildings or groups of building, the State Government may by notification in the Official Gazette confer on the Municipality all or any of the powers specified in sub-Section (2) and the Municipality may, subject to the limitations, restrictions, modifications, conditions or bye-laws, if any, prescribed in this behalf, exercise within that area all powers conferred.
