Section 3(1)(b) in Rajasthan Noises Control Rules, 1964

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(b)upon Notice Board of

(i)the court of District Magistrate,

(ii)the office of the Municipal Board or Council, as the case may be, constituted for the area, and

(iii)the office of the officer, other than the District Magistrate empowered to make such declaration, in case such declaration is made by him.

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