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[Cites 0, Cited by 0] [Section 133(5)] [Section 133] [Entire Act]

State of Rajasthan - Subsection

Section 133(5)(ii) in Rajasthan Municipalities Act, 2009

(ii)the order shall be proclaimed at some place on or adjacent to the property by beat of drum or other customary mode, and a copy of the order shall be affixed on a conspicuous part of the property and on a conspicuous part of the office of the Municipality and also, when the property is land paying revenue to the State Government, in the office of the Collector of the district in which the land is situate.