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[Cites 0, Cited by 0] [Section 194(10)] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(10)(g) in Rajasthan Municipalities Act, 2009

(g)An employee of the Municipality, who has been assigned duties for a particular area and made responsible for reporting the matter of violation of the provisions of this Section, shall ensure that such violations are reported properly without delay and the same are entered in the register kept for the purpose and take necessary action to stop unauthorized construction and if it is proved that he wilfully or knowingly ignored to stop such unauthorized construction and to make report, he shall be punished according to the provisions of sub-Section (18) of Section 245;