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[Cites 0, Cited by 0] [Section 197(1)] [Section 197] [Entire Act]

State of Rajasthan - Subsection

Section 197(1)(b) in Rajasthan Municipalities Act, 2009

(b)cause sufficient hoarding or fences to be put up in order to separate the building where such works are being carried on from the street and shall maintain such hoarding or fence standing and in good condition to the satisfaction of the Municipality during such time as the public safety or convenience requires and shall cause the same to be sufficiently lighted during the night and shall remove the same when directed by the Municipality.