Section 310(1)(c) in Rajasthan Municipalities Act, 2009

[Cites 0, Cited by 0] [Section 310(1)] [Section 310] [Entire Act]

State of Rajasthan - Subsection

Section 310(1)(c) in Rajasthan Municipalities Act, 2009

(c)to require a Municipality to take into consideration any objection which appears to him to exist to the doing of anything which is about to be done or is being done by such Municipality, or any information which he is able to furnish and which appears to him to necessitate the doing of a certain thing by the Municipality and to make a written reply to him within a reasonable time stating its reasons for not desisting from doing or for not doing such thing; and

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State of Rajasthan - Subsection

Section 310(1)(c) in Rajasthan Municipalities Act, 2009