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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Rajasthan - Subsection

Section 242(2) in Rajasthan Municipalities Act, 2009

(2)If the owner or occupier fails to comply with the notice issued to him under sub-Section (1) within the period specified in the notice, the Municipality may cause to trim or prune such hedges and recover the cost of trimming and pruning in the same manner in which municipal dues are recovered.