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[Cites 0, Cited by 0] [Section 166(2)] [Section 166] [Entire Act]

State of Rajasthan - Subsection

Section 166(2)(i) in Rajasthan Municipalities Act, 2009

(i)for carrying out works for the maintenance, improvement or other alteration of any building, being works which affect only the interior of the building or which do not materially affect the external appearance thereof;