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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(1) in Rajasthan Municipalities Act, 2009

(1)Every Municipality may, subject to such limitations, restrictions and conditions as may be prescribed in this behalf, exercise all or any of the powers specified in sub-Section (2) for prevention of dangerous diseases.