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

State of Rajasthan - Subsection

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

(c)power to prohibit the removal of water for the purpose of drinking from any well, tank or other place which may appear to the Municipality, on the advice of the authorities of the medical and health department, health officer, likely to cause the spread of any dangerous disease;