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[Cites 0, Cited by 0] [Section 274(1)] [Section 274] [Entire Act]

State of Rajasthan - Subsection

Section 274(1)(d) in Rajasthan Municipalities Act, 2009

(d)the narrowness, closeness, bad arrangement or bad condition of the streets or buildings or groups of building, the State Government may by notification in the Official Gazette confer on the Municipality all or any of the powers specified in sub-Section (2) and the Municipality may, subject to the limitations, restrictions, modifications, conditions or bye-laws, if any, prescribed in this behalf, exercise within that area all powers conferred.