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[Cites 0, Cited by 0] [Section 273(2)] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(2)(g) in Rajasthan Municipalities Act, 2009

(g)power with the previous permission in each case of a Magistrate to destroy any unsanitary huts or sheds in which there is reason to believe that persons have been suffering from any dangerous disease;