Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Rajasthan - Subsection

Section 245(16) in Rajasthan Municipalities Act, 2009

(16)Nothing contained in this Section shall prevent the Municipality from allowing any temporary occupation of or erection in any public street on occasions of festivals and ceremonies, or the piling of fuel in any streets and spaces for not more than seven days and in such manner as not to inconvenience the public or any individual.