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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Rajasthan - Subsection

Section 245(7) in Rajasthan Municipalities Act, 2009

(7)The Municipality may make such orders as it thinks fit for the proper custody of the property seized or attached, pending the conclusion of confiscation proceedings, and, if the property is subject to speedy and natural decay, or it is otherwise expedient so to do, the Municipality may order it to be sold or otherwise disposed of.